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State of Rajasthan - Section

Section 93 in The Rajasthan Excise Rules, 1956

93. Forms.

- The Excise Commissioner may prescribe forms for any licence, permit, permission, or pass to be issued under these rules any application or statement to be submitted under these rules or any account to be maintained under these rules and may similarly prescribe forms for statements to be submitted, registers to be maintained and records to be kept by Excise Officer under the Act or these rules and other forms for the purpose of carrying out of the provisions of the Act and these rules.