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[Cites 0, Cited by 0] [Section 79(4)] [Section 79] [Entire Act]

NCT Delhi - Subsection

Section 79(4)(d) in The Delhi Excise Rules, 2010

(d)The licensee shall not adulterate or dilute denatured spirit to be sold by him or sell the same knowing it to have been adulterated or diluted or store or permit to be stored in his licensed premises or the licensed godown, denatured spirit in an adulterated or diluted state.