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[Cites 0, Cited by 0] [Section 50] [Entire Act]

State of Rajasthan - Subsection

Section 50(1) in The Rajasthan Brewery Rules, 1972

(1)When beer on which duty has been charged and paid becomes unfit for consumption as such, the Excise Commissioner may, on receipt of formal claim from the brewer through the District Excise Officer order return of duty: provided such claim is preferred within six months of payment of duty.