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] [Section 112] [Entire Act] NCT Delhi - Subsection Section 112(i) in The Delhi Excise Rules, 2010 (i)no alteration, addition or deletion in the names of partners shall be made except in accordance with rule 38. Any contravention of this condition may entail the cancellation of the licence, besides such penal action as may be deemed necessary;
