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 23] [Entire Act] NCT Delhi - Subsection Section 23(a) in The Delhi Excise Rules, 2010 (a)any person who does not have Permanent Account Number of the Income Tax Department or has not been assessed to income tax;
