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[Cites 0, Cited by 0] [Section 66(6)] [Section 66] [Entire Act]

NCT Delhi - Subsection

Section 66(6)(f) in The Delhi Excise Rules, 2010

(f)the licensee shall maintain account of receipt and sale in Form F-6 and shall at the end of each month prepare and submit to the Excise Department a monthly true abstract of receipt and sales;