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[Cites 0, Cited by 0] [Section 67KKK] [Entire Act]

State of Rajasthan - Subsection

Section 67KKK(9) in The Rajasthan Excise Rules, 1956

(9)Acceptance of an application shall be communicated to successful applicant in the form specified by the Excise Commissioner and successful applicant shall be required to deposit due security and other required amount in state exchequer within the time indicated in such communication.