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[Cites 0, Cited by 0] [Section 48(12)] [Section 48] [Entire Act]

NCT Delhi - Subsection

Section 48(12)(b) in The Delhi Excise Rules, 2010

(b)it shall also be lawful for the Excise Commissioner to forfeit the earnest money of the defaulting tenderer either in part or in full, deposited by the said tenderer.