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 2] [Entire Act] NCT Delhi - Subsection Section 2(5) in The Delhi Excise Rules, 2010 (5)"bottle" means a bottle for excisable articles of such type or description as may be or as may have been permitted by the Excise Commissioner from time-to-time and includes can and pouch;
