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

NCT Delhi - Subsection

Section 2(27) in The Delhi Excise Act, 2009

(27)"excise revenue" means revenue derived or derivable from any payment, duty, fee, tax, confiscation or fine, imposed or ordered under the provisions of this Act, or of any other law for the time being in force relating to intoxicants but does not include fine imposed by a court of law;