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[Cites 0, Cited by 0] [Section 16(1)] [Section 16] [Entire Act]

State of Rajasthan - Subsection

Section 16(1)(g) in Rajasthan Excise Act, 1950

(g)no person shall use, keep or have in his possession any materials, still, utensil, implement, instrument or apparatus whatsoever for the purposes of manufacturing any excisable article, except under the authority and subject to the terms and conditions of a licence granted in that behalf by the Excise Commissioner [or by an Excise Officer duly empowered in this behalf] [Substituted by Rajasthan Act 38 of 1957.]