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[Cites 0, Cited by 0] [Section 14] [Entire Act]

NCT Delhi - Subsection

Section 14(2) in The Delhi Excise Rules, 2010

(2)The export pass shall show in all cases the quantity and strength of intoxicants to be exported and that the duty at the rates prevailing in Delhi has been paid, or exemption has been granted, or a bond has been executed to safeguard excise revenue.