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State of Rajasthan - Section

Section 75A in The Rajasthan Excise Rules, 1956

75A. [ [Added by S.O.320, dated 19.2.1991, Published in Rajasthan Government Gazette Part IV-C (Extraordinary), dated 19.2.1991, page 671(7).]

Government may permit consumption of Country Liquor on the premises (to be called "Ahata") attached to a Country Liquor shop on such terms and conditions as may be laid down.]