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[Cites 0, Cited by 0] [Section 137(5)] [Section 137] [Entire Act]

NCT Delhi - Subsection

Section 137(5)(b) in The Delhi Excise Rules, 2010

(b)on receipt of the recommendation rolls or bills, the amount sanctioned or passed by the Excise Commissioner or the Government, as the case may be, be drawn on abstract contingent bills and forwarded to the officers concerned.