Section 3(8)(c) in The Rajasthan Excise (Grant of Hotel Bar/Club Bar/Restaurant Beer Bar Licences) Rules, 1973

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State of Rajasthan - Subsection

Section 3(8)(c) in The Rajasthan Excise (Grant of Hotel Bar/Club Bar/Restaurant Beer Bar Licences) Rules, 1973

(c)If the applicant is found to have been convicted for any non-bailable offence by a criminal court: provided that the application of such a convicted person may be considered by the Excise Commissioner if the same is accompanied by a recent certificate of good character from the Superintendent of Police or Probation Officer appointed under the Rajasthan Probation Offenders Act, 1958.

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State of Rajasthan - Subsection

Section 3(8)(c) in The Rajasthan Excise (Grant of Hotel Bar/Club Bar/Restaurant Beer Bar Licences) Rules, 1973