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[Cites 0, Cited by 0] [Section 66(2)] [Section 66] [Entire Act]

NCT Delhi - Subsection

Section 66(2)(c) in The Delhi Excise Rules, 2010

(c)the licensee shall affix the sticker containing the statutory requirements of retail price, label and hologram or any other security feature as decided by the Excise Commissioner in the godown approved by the Excise Commissioner;