Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 35] [Entire Act] State of Rajasthan - Subsection Section 35(2) in The Rajasthan Molasses Rules, 1985 (2)When the losses or dryages in storage or in transit are upto 1 per cent, the licensee shall admit losses but he shall report it to the Excise Inspector.
