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[Cites 0, Cited by 2] [Section 2] [Entire Act]

NCT Delhi - Subsection

Section 2(36) in The Delhi Excise Act, 2009

(36)"illicit liquor" means any liquor manufactured or stored or distributed or sold, in contravention of the provisions of this Act or the rules framed thereunder or liquor on which appropriate duty or fee leviable under this Act or the rules framed there under, has not been paid and includes foreign liquor on which appropriate duty of customs has not been paid;