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[Cites 0, Cited by 0] [Section 53] [Entire Act]

NCT Delhi - Subsection

Section 53(10) in The Delhi Excise Rules, 2010

(10)The licensee shall furnish to the Deputy Commissioner every year in the month of April a list of the persons employed or proposed to be employed in his licensed business. The licensee shall. not employ any person whose employment has been objected by the Deputy Commissioner.