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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Rajasthan - Subsection

Section 14(2) in The Rajasthan Molasses Rules, 1985

(2)The application shall be accompanied by an import-permit or no objection certificate granted by the District Excise Officer or Excise Authority of the place of import and a certificate granted by the Excise Commissioner, Rajasthan to the effect that there is no objection to allow the applicant to export molasses as stated in his application.