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[Cites 0, Cited by 0] [Section 76] [Entire Act]

NCT Delhi - Subsection

Section 76(8) in The Delhi Excise Rules, 2010

(8)The licensee shall, notwithstanding that he may be required to submit any other return of sale, furnish a monthly statement of receipt and sale of denatured spirit, together with the details of payment of permit fee in Form F-31, not later than the 7th of every month to the Assistant Commissioner.