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

State of Rajasthan - Subsection

Section 3(3) in The Rajasthan Insecticides (Appeal) Rules, 1980

(3)Every appeal shall be accompanied by a Treasury Challan evidencing the payment of Rs. 10/- and a copy of the decision appealed against to be obtained from Licensing Officer on payment of necessary fee.