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 1] [Section 3] [Entire Act] State of Rajasthan - Subsection Section 3(6) in Rajasthan Excise Act, 1950 (6)"Excise duty" means any duty of excise imposed by or under this Act on excisable articles manufactured or produced in [those parts of the State of Rajasthan to which this Act extends]; [Substituted by Rajasthan Act No. 28 of 1961.]
