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[Cites 0, Cited by 0] [Section 79(1)] [Section 79] [Entire Act]

NCT Delhi - Subsection

Section 79(1)(b) in The Delhi Excise Rules, 2010

(b)no licensee shall have in his possession at any time, denatured spirit in a quantity in excess of ten thousand litres without the prior sanction of the Excise Commissioner.