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[Cites 0, Cited by 0] [Section 55] [Entire Act]

State of Rajasthan - Subsection

Section 55(2) in The Rajasthan Molasses Rules, 1985

(2)All molasses received by the licensee at his premises shall be covered by a valid transport permit if brought from a place in the State of Rajasthan or by a valid import licence if brought from any place outside the State of Rajasthan.