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 13] [Entire Act] NCT Delhi - Subsection Section 13(1) in The Delhi Excise Rules, 2010 (1)The possession of liquor of any kind by any person shall be restricted to the extent that it shall not be kept or possessed by or on behalf of such person on the premises of unlicensed civilian club.
