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[Cites 0, Cited by 0] [Section 2] [Entire Act]

Dadra And Nagar Haveli - Subsection

Section 2(57) in The Dadra and Nagar Haveli Excise Regulation, 2012

(57)"MRP" means the maximum retail price at which the liquor may be sold to the ultimate consumer and shall include all taxes, freight, transport charges, commission or trade margin payable to dealers and all charges towards marketing, delivery, packing, forwarding and the like, as the case may be;