Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 63] [Entire Act]

State of Rajasthan - Subsection

Section 63(3) in The Rajasthan Excise Rules, 1956

(3)Without the express sanction of the [District Excise Officer] [Substituted by FD/EX/67, dated 27.2.1968, Published in Rajasthan Government Gazette Part IV-C (Extraordinary), dated 27.2.1968, [27-2-68].] no person shall bid for a licence or exercise a privilege who holds and who is the agent or servant of any person holding a similar licence in an adjoining area, in any other State in India.