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[Cites 0, Cited by 22] [Section 4] [Entire Act]

State of Rajasthan - Subsection

Section 4(1) in Rajasthan Excise Act, 1950

(1)The [State Government] [Substituted by Rajasthan Act No. 38 of 1957.] may, by notification in the [Official Gazette], [Substituted by Rajasthan Act No. 38 of 1957.] declare any substance to be "liquor" for the purposes of those Act or any portion thereof.