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[Cites 0, Cited by 0] [Section 35] [Entire Act]

NCT Delhi - Subsection

Section 35(1) in The Delhi Excise Rules, 2010

(1)No person-shall be granted more than one wholesale licence: Provided that the holder of licence in Form L-1 may be granted licence in Form L-1 F:Provided further that for the purpose of licence in Forms L-1 and L-9, every distillery, brewery, winery and bottling plant shall be treated as a separate unit.