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[Cites 0, Cited by 0] [Section 154] [Entire Act]

NCT Delhi - Subsection

Section 154(3) in The Delhi Excise Rules, 2010

(3)The 'label registration fee' for the brands of Indian Liquor, Foreign Liquor and Country Liquor shall be prescribed in the terms and conditions approved by the Government for each year as provided under sub-rule (1) of rule 34 of the Delhi Excise Rules, 2010.