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[Cites 0, Cited by 0] [Section 71] [Entire Act]

NCT Delhi - Subsection

Section 71(3) in The Delhi Excise Rules, 2010

(3)The denatured spirit and special denatured spirit not meant for sale but for use of officers of the Government in their official capacity, hospitals dispensaries run by the Government, statutory corporations, local bodies and other hospitals/dispensaries recognised under Medical Attendance Rules may be exempted by the Excise Commissioner from payment of import fee.