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[Cites 0, Cited by 0] [Section 37] [Entire Act]

NCT Delhi - Subsection

Section 37(2) in The Delhi Excise Rules, 2010

(2)When a licence is granted to,
(a)a partnership firm or a limited liability partnership firm, names of all the partners;
(b)a company incorporated under the Companies Act, 1956, names of all the directors;
(c)a co-operative society, names of the President, Secretary and the Treasurer,
shall be specified in the licence.