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[Cites 0, Cited by 0] [Section 61] [Entire Act]

State of Rajasthan - Subsection

Section 61(2) in The Rajasthan Excise Rules, 1956

(2)[Subject to such terms and conditions as may be laid down by the Excise Commissioner, the] [Substituted by FD/EX/67, dated 27.2.1968, Published in Rajasthan Government Gazette Part IV-C (Extraordinary), dated 27.2.1968, [27-2-68].] presiding officer shall call bids to be offered regarding the annual fee to be paid for the licence concerned.[(2-a) x x x] [Deleted by GSR 5, dated 1.3.1969, Published in Rajasthan Government Gazette Part IV-C (Extraordinary), dated 1.3.1969, [1-3-69].]