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

NCT Delhi - Subsection

Section 2(52) in The Delhi Excise Act, 2009

(52)"MRP" means the maximum price at which the liquor may be sold to the ultimate consumer and shall include all taxes, freight, transport charges, commission or trade margin payable to dealers, and all charges towards marketing, delivery, packing, forwarding and the like as the case may be;