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 75] [Entire Act] NCT Delhi - Subsection Section 75(2) in The Delhi Excise Act, 2009 (2)No order, which is prejudicial to any person shall be passed under this section unless the person has been given an opportunity of being heard.
