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[Cites 0, Cited by 1] [Section 15] [Entire Act]

NCT Delhi - Subsection

Section 15(1) in The Delhi Excise Act, 2009

(1)No licence or permit granted under this Act shall be deemed to be invalid by reason merely of any technical defect, irregularity or omission in the licence or permit, or in any proceedings conducted prior to grant thereof.