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[Cites 0, Cited by 0] [Section 66(4)] [Section 66] [Entire Act]

NCT Delhi - Subsection

Section 66(4)(v) in The Delhi Excise Rules, 2010

(v)the licensee shall, during the currency of his licence, acquire and make available for sale such quantities of country liquor in different sizes of bottles in a year as may be required by an order of the Excise Commissioner and the Excise Commissioner shall not be under any obligation to guarantee the sale of all the country liquor so required to be made available;