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[Cites 0, Cited by 0] [Section 71] [Entire Act]

NCT Delhi - Subsection

Section 71(2) in The Delhi Excise Rules, 2010

(2)The Excise Commissioner may, with the prior approval of the Government and subject to such conditions as he may deem necessary, exempt any denatured spirit and special denatured spirit imported for use in any of the specified alcohol based industry from the levy of import fee.