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[Cites 0, Cited by 0] [Section 47] [Entire Act]

State of Rajasthan - Subsection

Section 47(3) in The Rajasthan Excise Rules, 1956

(3)A licensee holding a licence under clause (b) of sub-rule (1) covering any district or districts shall not hold a licence for retail sale of foreign liquor for such district or districts, unless the Excise Commissioner has given a special sanction for such retail licence.