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 18] [Entire Act] State of Rajasthan - Subsection Section 18(1) in The Rajasthan Municipalities (Octroi) Rules, 1962 (1)The maximum period which the goods can be placed in the bonded warehouse shall be [six months.] [Substituted by 20-3-63, w.e.f. 20-4-63.]
