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[Cites 0, Cited by 0] [Section 47(8)] [Section 47] [Entire Act]

NCT Delhi - Subsection

Section 47(8)(d) in The Delhi Excise Rules, 2010

(d)where all the bids are rejected under clause (c) or where there were no bids, in its discretion, order a re-auction or direct that the licence may not be granted or may be granted by any other mode of fixing fee.