Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 4] [Section 19] [Entire Act] State of Rajasthan - Subsection Section 19(2) in Rajasthan Excise Act, 1950 (2)Sub-section (1) shall not extend to(a)any Foreign Liquor (other than denatured spirit) in the possession of any common carrier or warehouse man as such, or(b)[ ....] [Omitted by Rajasthan Act 22 of 1958.]
