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[Cites 0, Cited by 0] [Section 54] [Entire Act]

NCT Delhi - Subsection

Section 54(4) in The Delhi Excise Rules, 2010

(4)In case of Foreign Liquor, the Excise Commissioner may, if he deems fit, fix prices. However, MRP, as arrived at, by adding various components of price structure, shall be displayed on each bottle by L-1F licensee by way of affixing retail price stickers.