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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Rajasthan - Subsection

Section 3(1) in Rajasthan Excise (Grant of Restaurant, Bar Licences) Rules, 2004

(1)Only such restaurants which conform to the criteri laid down by the Government from time to time and which do not possess any of the disqualifications mentioned in sub-rule (6) shall be eligible to apply in Form 'A' for a Restaurant Bar Licence.