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[Cites 0, Cited by 0] [Section 41] [Entire Act]

State of Rajasthan - Subsection

Section 41(1) in The Rajasthan Excise Rules, 1956

(1)Whenever a wholesale vendor exports a consignment of duty paid l.M.F. Liquor manufactured in Rajasthan to any place in India, he shall, at the time of despatch, prepare a pass in quadruplicate. He shall send one copy of the pass to the [District Excise Officer or Assistant Excise Officer] [Substituted by GSR 60, dated 18.9.1969, Published in Rajasthan Government Gazette Part IV-C, dated 16.10.1969, [18-9-69].] of the District of export, one copy to the appropriate Excise Officer of the place of export, one copy to the consignee, and shall retain the fourth copy.