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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Rajasthan - Subsection

Section 2(i) in Rajasthan Gift Goods (Trade & Unlawful Possession) Act, 1964

(i)"gift goods" means any of the following goods and such other goods as the State Government may, by notification in the Official Gazette, specify in this behalf, supplied, by way of gift, by relief organisation to any State Government or to the Central Government or to any other person on behalf of such Government namely:-