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State of Rajasthan - Section

Section 12 in Rajasthan Excise Act, 1950

12. Export and Transport of excisable article.

- No excisable article shall be exported or transported unless—
(a)the duty (if any) imposed under Section 28 has been paid or a bond has been executed for the payment thereof, and
(b)such conditions (if any) as the [State Government] [Substituted by Rajasthan Act 38 of 1957.] may impose, have been satisfied.