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] State of Telangana - Section Section 48 in Telangana Excise Act, 1968 48. Penalty for vexatious delay. - Any officer or person exercising powers under this Act, who vexatiously and unnecessarily delays forwarding to the nearest [Prohibition and Excise Officer] [[Throughout the ActFor Substituted
