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[Cites 0, Cited by 0] [Section 63] [Entire Act]

State of Rajasthan - Subsection

Section 63(b) in Rajasthan Excise Act, 1950

(b)marks any bottle, case , package or other receptacle containing liquor manufactured from rectified spirit or Country Liquor or cork of any such bottle with the intention of causing it to be believed that such bottle, case, package or other receptacle contains Foreign Liquor;