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 131] [Entire Act] NCT Delhi - Subsection Section 131(b) in The Delhi Excise Rules, 2010 (b)as are considered by the Excise Commissioner, from time-to-time, to be incapable of being misused for potable purposes and declared as such by him, by issue of notification.
