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[Cites 0, Cited by 3] [Entire Act]

NCT Delhi - Section

Section 26 in The Delhi Excise Act, 2009

26. Nature and components of excise revenue.

- Excise revenue shall be levied and recovered under the following heads, namely;-
(a)duty;
(b)licence fee;
(c)label registration fee;
(d)import or export fee;