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[Cites 0, Cited by 0] [Section 132] [Entire Act]

NCT Delhi - Subsection

Section 132(2) in The Delhi Excise Rules, 2010

(2)Country Liquor, liquor not fit for human consumption, rectified spirit, denatured spirit, intoxicating drugs, medicinal and toilet preparations containing alcohol, perfumed spirit and alcoholic essences, stills, implements and apparatus for the manufacture of liquor and intoxicating drugs, shall be destroyed.