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 96] [Entire Act] NCT Delhi - Subsection Section 96(1) in The Delhi Excise Rules, 2010 (1)The liquor shall be imported by the licensee against the import permit valid for the specified period, issued by the Assistant Commissioner or any other officer authorised by the Excise Commissioner.
