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 79] [Entire Act] NCT Delhi - Subsection Section 79(2) in The Delhi Excise Rules, 2010 (2)The licensee shall sell denatured spirit up to five litres without permit and up to ten litres to person holding permit in Form P-2 authorising him to purchase and possess denatured spirit exceeding five litres up to ten litres.
