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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Rajasthan - Subsection

Section 11(4) in The Rajasthan Excise Rules, 1956

(4)[ Exporter shall produce an undertaking about prior verification regarding genuineness of contents of verification certificate produced by importer under sub-rule (3) above.] [Added by Notification No. G.S.R. 33, dated 29.5.2015 (w.e.f. 21.11.1956).]