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 137] [Entire Act] NCT Delhi - Subsection Section 137(4) in The Delhi Excise Rules, 2010 (4)Twenty five per cent. of the amount of reward shall be given to the informer, if any, and the remainder to the persons actually involved in the seizure of goods.
