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[Cites 0, Cited by 0] [Section 101] [Entire Act]

NCT Delhi - Subsection

Section 101(4) in The Delhi Excise Rules, 2010

(4)The provisions of sub-rules (2) and (3) shall not apply where duty paid liquor is stored in the warehouse and the accounting of the leaked, broken and defective bottles shall be maintained by the licensee under intimation to the Assistant commissioner.