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 51] [Entire Act] NCT Delhi - Subsection Section 51(8) in The Delhi Excise Rules, 2010 (8)In the case of dining car licence in the Form of L-20 and L-20F the licensed premises are every dining car authorised by the railway administration and any other premises licensed shall be for the purpose of storage only.
