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State of Rajasthan - Section
Section 25 in Rajasthan Excise Act, 1950
25. [ [Deleted by Rajasthan Finance Act, 2014 (Act No. 14 of 2014), dated 31.7.2014.]
***]| 25. Manufacture and sale of liquor in military cantonments.- Within the limits of places in which any military forces are stationed and within such distance from those limits as the[State Government] [Inserted by Rajasthan Act 28 of 1952.]in any case may prescribe, no licences for the manufacture or sale of liquor, or for an exclusive privilege in respect of liquor under Section 24 shall be granted unless with the consent of the Commanding Officer. |