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] [Section 67KKK] [Entire Act] State of Rajasthan - Subsection Section 67KKK(5) in The Rajasthan Excise Rules, 1956 (5)Application or bunch of applications shall be accompanied by such earnest money as may be specified by the Excise Commissioner with the prior approval of the State Government.
