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[Cites 0, Cited by 0] [Section 83] [Entire Act]

NCT Delhi - Subsection

Section 83(1) in The Delhi Excise Rules, 2010

(1)Liquor, imported for the purpose of wholesale vending, shall be stored in the premises, licensed by the Excise Commissioner and in the case of Foreign Liquor, premises for the storage of Foreign Liquor after removal from Customs Bonded Warehouse for further transport or export.