Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 19] [Entire Act]

NCT Delhi - Subsection

Section 19(1) in The Delhi Excise Rules, 2010

(1)Indian liquor may be imported from any State or Union territory of India for the use of troops, provided that such liquor does not suffer duty at a lower rate than that prevailing in Delhi and the import is covered by a permit in Form P-9, granted by the Deputy Commissioner or other authorized officer.