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[Cites 0, Cited by 0] [Section 27] [Entire Act]

NCT Delhi - Subsection

Section 27(3) in The Delhi Excise Act, 2009

(3)In computing the retail price, notwithstanding anything contained in sub-section (1) of section 27, the duty shall be so increased and computed that the retail price is rounded off up to the next higher multiple of ten rupees, as notified by the Government and such increased duty shall be collected by the Government in the manner prescribed.