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[Cites 0, Cited by 0] [Section 41] [Entire Act]

State of Rajasthan - Subsection

Section 41(1) in The Rajasthan Molasses Rules, 1985

(1)The licensee shall maintain at his licensed premises a register containing the names of the manager and all other persons employed by him for carrying on the operation of receipt, storage, issue, removal or use of molasses and shall furnish in writing to the District Excise Officer the list of persons so employed for carrying on the said operations.