Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] NCT Delhi - Section Section 109 in The Delhi Excise Rules, 2010 109. Licensee not to hold any other licence. - The licensee shall not hold directly or indirectly through an agent, any other licence granted under the Act, nor shall he act as the agent of any person, holding such a licence.
