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[Cites 0, Cited by 0] [Section 46] [Entire Act]

State of Rajasthan - Subsection

Section 46(1) in The Rajasthan Excise Rules, 1956

(1)In the case of an admixture of two or more intoxicating drugs, the lowest limit of possession applicable to any such of drugs (under section 19 read with the notification for the time being in force under section 5) shall be deemed to apply to the admixture.