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[Cites 0, Cited by 0] [Section 26] [Entire Act]

State of Rajasthan - Subsection

Section 26(i) in The Rajasthan Intoxicating Spirituous Preparations, Import, Export, Transport, Possession and Sales Rules, 1989

(i)As are considered by the Excise Commissioner from time to time to be incapable of being misused for potable purposes and declared as such by him by issue of notification.