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] [Entire Act] NCT Delhi - Section Section 108 in The Delhi Excise Rules, 2010 108. Licensee not to keep certain chemicals. - The licensee shall not keep in stock, or sell, either mixed with the hemp drugs which he is authorized to sell or separately, 'any chloral hydrate, butyl chloral hydrate, or para-aldehyde.
