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[Cites 0, Cited by 0] [Section 69(3)] [Section 69] [Entire Act]

NCT Delhi - Subsection

Section 69(3)(b) in The Delhi Excise Rules, 2010

(b)no label shall be allowed if the design is of an objectionable nature or conveys the impression that the label is intended to be imitation of labels used on Foreign Liquor or in the case of country liquor in imitation of Indian liquor;