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 112] [Entire Act] NCT Delhi - Subsection Section 112(b) in The Delhi Excise Rules, 2010 (b)the licensee shall not, in any case, be entitled to demand refund of any fee paid to the Government in respect of his licence;
