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 35] [Entire Act] NCT Delhi - Subsection Section 35(3) in The Delhi Excise Rules, 2010 (3)No retail licence for consumption of liquor "off" the premises shall be granted to a person holding any other retail licence:Provided that more than one licence in Forms L-6, L-8 and L-14 may be granted to a person.
