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[Cites 0, Cited by 0] [Section 69B] [Entire Act]

State of Rajasthan - Subsection

Section 69B(b) in The Rajasthan Excise Rules, 1956

(b)manufactures of IMFL, beer and country liquor shall pay in addition to fee calculated at the rates indicated in the table above a sum of Rs. 500/- for each permit or pass (irrespective of the quantity involved) obtained for sending out the liquor; and