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 82] [Entire Act] NCT Delhi - Subsection Section 82(1) in The Delhi Excise Rules, 2010 (1)No licence for a warehouse, whether bonded or otherwise for storage of liquor, shall be granted by the Excise Commissioner, unless the applicant possesses a licence for wholesale of liquor in Delhi.
