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 62 in The Delhi Excise Rules, 2010 62. Reference to Excise Commissioner in matters not provided for. - In all matters not expressly provided for in these rules, the same shall be referred to the Excise Commissioner, whose decision shall be binding on the licensee.
