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[Cites 0, Cited by 0] [Section 66(12)] [Section 66] [Entire Act]

NCT Delhi - Subsection

Section 66(12)(h) in The Delhi Excise Rules, 2010

(h)in the event of dismantling of bar in the train for any reason, whatsoever, the licensee shall intimate the stock position of liquor to the Excise Commissioner and it may be disposed of in the manner as decided by him.