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 130 in The Delhi Excise Rules, 2010 130. Duty payable on intoxicating spirituous preparations. - Duty on intoxicating spirituous preparations, not leviable under the Medicinal and Toilet Preparations (Excise Duties) Act, 1955 (16 of 1955) shall be paid as prescribed.
