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 48] [Entire Act] NCT Delhi - Subsection Section 48(2) in The Delhi Excise Rules, 2010 (2)No tender shall be considered unless the earnest money, as specified by the Excise Commissioner, has been deposited in a Government Treasury or a Scheduled Bank in favour of the Excise Commissioner or bank draft is attached to each tender.
