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 141] [Entire Act] NCT Delhi - Subsection Section 141(2) in The Delhi Excise Rules, 2010 (2)An appeal may also be rejected on other grounds, which shall be reduced to writing by the appellate authority:Provided that if an order rejecting an appeal under this sub-rule is passed, the appellant shall be given an opportunity of being heard.
