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[Cites 0, Cited by 0] [Section 55(9)] [Section 55] [Entire Act]

NCT Delhi - Subsection

Section 55(9)(c) in The Delhi Excise Rules, 2010

(c)the licensee shall not store for sale or sell any liquor which does not conform to the specifications required in an order made by the Excise Commissioner and if no such order has been made, which does not conform to the specifications laid down by the Bureau of Indian Standards with regard to the strength of liquor.