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 140] [Entire Act] NCT Delhi - Subsection Section 140(1) in The Delhi Excise Rules, 2010 (1)If the appellate authority does not reject the appeal under rule 141, it shall fix a date for regular hearing.
