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

State of Rajasthan - Subsection

Section 3(3)(i) in The Rajasthan Excise (Grant of Hotel Bar/Club Bar/Restaurant Beer Bar Licences) Rules, 1973

(i)The aforesaid initial fee and process fee shall be deposited in the State Treasury and a copy of the challan supplied by the Treasury to the applicant shall be enclosed by him with his application. Cheques shall not be accepted.