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[Cites 0, Cited by 0] [Section 151] [Entire Act]

NCT Delhi - Subsection

Section 151(2) in The Delhi Excise Rules, 2010

(2)Notwithstanding any such repeal, any thing done or any action taken or purported to have been taken or any licence granted, under the rules repealed by sub-rule (1), shall, insofar as these are not inconsistent with these rules or the Delhi Excise Act, 2009, be deemed to have been done, taken or granted under the corresponding provisions of these rules.