Section 2(49)(c) in The Delhi Excise Act, 2009

[Cites 0, Cited by 0] [Section 2(49)] [Section 2] [Entire Act]

NCT Delhi - Subsection

Section 2(49)(c) in The Delhi Excise Act, 2009

(c)which in relation to intoxicant involves packing or repacking of such article in bottle or unit package or labelling or re-labelling of bottles or unit package, including the declaration or alteration of maximum retail price (MRP) on it or adoption of any other treatment on the intoxicant for sale to the consumers

Legal Document View

Unlock Advanced Research with PRISMAI

NCT Delhi - Subsection

Section 2(49)(c) in The Delhi Excise Act, 2009