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 1] [Entire Act] NCT Delhi - Section Section 37 in The Delhi Excise Act, 2009 37. Penalty for selling spurious liquor. - Whoever sells or keeps or exposes for sale as foreign liquor which he knows or has reason to believe to be Indian liquor shall be punishable with imprisonment which may extend to six months and fine which may extend to one lakh rupees .
