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 117 in The Delhi Excise Rules, 2010 117. Import, export and transport. - A licensee, a registered medical practitioner or a permit-holder may, subject to rule 115, import, export or transport intoxicating spirituous preparations on the authority of a permit or a pass under these rules.
