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[Cites 0, Cited by 0] [Section 3(6)] [Section 3] [Entire Act]

State of Rajasthan - Subsection

Section 3(6)(b) in Rajasthan Excise (Grant of Restaurant, Bar Licences) Rules, 2004

(b)If the applicant has been convicted or punished for any offence under the Rajasthan Excise Act, 1950 the Narcotic Drugs & Psychotropic Substances Act, 1 985 or rules made thereunder.