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 17 in The Rajasthan Excise Rules, 1956 17. Possession of country liquor obtained or manufactured unlawfully. - The possession without lawful authority of country liquor which has not been lawfully manufactured or obtained lawfully is prohibited.
