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[Cites 0, Cited by 0] [Section 132] [Entire Act]

NCT Delhi - Subsection

Section 132(1) in The Delhi Excise Rules, 2010

(1)Indian Liquor and Foreign Liquor, if it is in sealed bottles the contents of which may reasonably be believed not to have been tampered with, after getting the clearance from the Chemical Examiner, shall be disposed of through L-6 Licensees or in any other manner, deemed fit by the Excise Commissioner, at a price fixed by him.