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[Cites 0, Cited by 0] [Section 76] [Entire Act]

NCT Delhi - Subsection

Section 76(9) in The Delhi Excise Rules, 2010

(9)The monthly statement in Form F-31, on receipt from the licensee, shall be checked from entries made in a register in Form F-10. If on checking, any omission or error in any statement is discovered, the same shall be brought to the notice of the Assistant Commissioner for such action as he may deem necessary.