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[Cites 0, Cited by 0] [Section 79(4)] [Section 79] [Entire Act]

NCT Delhi - Subsection

Section 79(4)(i) in The Delhi Excise Rules, 2010

(i)In the event of the enhancement of import fee leviable on denatured spirit, the difference of import fee shall be levied, on the balance of the stock, and the licensee shall pay such difference within thirty days of the date on which the enhanced rates come into force.