Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 49] [Entire Act] State of Rajasthan - Subsection Section 49(2) in The Rajasthan Excise Rules, 1956 (2)A licensee holding a licence for retail sale for consumption 'off' premises shall not allow the consumption of foreign liquor on his premises and shall sale only in original sealed bottles.
