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[Cites 0, Cited by 0] [Section 66(4)] [Section 66] [Entire Act]

NCT Delhi - Subsection

Section 66(4)(h) in The Delhi Excise Rules, 2010

(h)the licensee shall render a true and correct account of the quantities of extra neutral alcohol, if allocated and released to him, utilised and supplied by him in the form of country liquor and remaining in balance with him so as to reach the Deputy Commissioner on or before the 3rd day after the close of the fortnight to which the statement pertains.