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[Cites 0, Cited by 0] [Section 81] [Entire Act]

NCT Delhi - Subsection

Section 81(3) in The Delhi Excise Rules, 2010

(3)A permit for the possession of rectified spirit granted to any chemist, medical practitioner, scientific body, superintendent of a hospital, manufacturing chemist, any local fund hospital, dispensary or educational institution which requires rectified spirit shall be granted by the Deputy Commissioner in Form P-5 on payment of prescribed fee.