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 53] [Entire Act] NCT Delhi - Subsection Section 53(1) in The Delhi Excise Rules, 2010 (1)The licensee shall neither give concession, rebate or discount on the sale price of liquor nor shall he give liquor as a gift.
