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 133 in The Delhi Excise Rules, 2010 133. Destruction to be done in presence of Assistant Commissioner. (1)Whenever any confiscated goods has to be destroyed in conformity with these rules, it shall be destroyed in the presence of the Assistant Commissioner.
