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[Cites 0, Cited by 0] [Section 66(9)] [Section 66] [Entire Act]

NCT Delhi - Subsection

Section 66(9)(c) in The Delhi Excise Rules, 2010

(c)the licensee shall possess a certificate of recommendation from the Department of Tourism, Government of India [in case of Hotels and certificate from Tourism Department, Governemnt of National Capital Territory of Delhi, in case of Guest Houses] [Added by Notification No. F.10(12)/Fin(Rev-I)/2010-11/DS 11/111, dated 21st March, 2011.] ;