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[Cites 0, Cited by 0] [Section 40A(1)] [Section 40A] [Entire Act]

State of Rajasthan - Subsection

Section 40A(1)(a) in Rajasthan Excise Act, 1950

(a)any person from whom any amount is due or may become due to the defaulter who has failed to pay due amount on the demand by the District Excise Officer, or