Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Rajasthan - Section Section 43 in The Rajasthan Excise Rules, 1956 43. Transmission by post. - Subject to rule 44, transmission by post of intoxicating drugs, within, into or out of Rajasthan is prohibited, except on behalf of the Government or by a Government servant acting bona fide in execution of his duty.
