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 57] [Entire Act] NCT Delhi - Subsection Section 57(2) in The Delhi Excise Act, 2009 (2)Any person who is reasonably suspected of having committed a minor offence under this Act, may apply to the Assistant Commissioner for compounding of the offence, before he is convicted.
