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 5 in The Delhi Excise Rules, 2010 5. Permission for re-export. - The permission to re-export of Indian Liquor, Foreign Liquor and Country Liquor to other States shall be granted by the Excise Commissioner.
