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[Cites 0, Cited by 0] [Section 66(14)] [Section 66] [Entire Act]

NCT Delhi - Subsection

Section 66(14)(c) in The Delhi Excise Rules, 2010

(c)notwithstanding anything contained in sub-rule (2) of rule 51, the licensee shall establish separate places of vend without taking separate licences in cases where a portion of a unit is detached for training and other purposes or is left behind;