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[Cites 0, Cited by 0] [Section 47(6)] [Section 47] [Entire Act]

NCT Delhi - Subsection

Section 47(6)(d) in The Delhi Excise Rules, 2010

(d)the Presiding Officer may refuse to record any bid if he has reason to believe that it has been made in the interest of any person who has not been allowed entry into the area marked for the assembly of intending bidders;