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

NCT Delhi - Subsection

Section 37(1) in The Delhi Excise Rules, 2010

(1)A licence shall be granted to,-
(a)an individual;
(b)a body incorporated under the Companies Act, 1956;
(c)a society registered under the Cooperative Societies Act;
(d)a partnership firm; or
(e)a limited liability partnership firm registered under Limited Lial lity Partnership Act, 2008.