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 138] [Entire Act] NCT Delhi - Subsection Section 138(4) in The Delhi Excise Rules, 2010 (4)The appellant shall deposit a sum as ordered by the appellate authority and shall furnish a surety of the balance amount.
