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[Cites 0, Cited by 0] [Section 66(6)] [Section 66] [Entire Act]

NCT Delhi - Subsection

Section 66(6)(c) in The Delhi Excise Rules, 2010

(c)the licensee may, if no arrangement is made in Delhi, obtain his supplies of country liquor up to 20 per cent. of his sale of country liquor from any distillery or bottling plant, approved for this purpose by the Excise Commissioner: