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 83] [Entire Act] NCT Delhi - Subsection Section 83(2) in The Delhi Excise Rules, 2010 (2)No liquor shall be removed from the warehouse without payment of duty levied under the Act, if not paid at the time of import;
