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

State of Rajasthan - Subsection

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

(g)[ If land of restaurant is not converted for the said purpose by the local body concerned in urban area or competent authority concerned in rural area.] [Added by Rajasthan Notification No. G.S.R. 2, dated 1.4.2015.]