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[Cites 0, Cited by 0] [Section 17(1)] [Section 17] [Entire Act]

NCT Delhi - Subsection

Section 17(1)(c) in The Delhi Excise Act, 2009

(c)in the event of any breach by the holder of such licence or permit or by his servant, or by any one acting on his behalf, with his express or implied permission, of any of the terms and conditions of such licence or permit;