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 22] [Entire Act] NCT Delhi - Subsection Section 22(2) in The Delhi Excise Rules, 2010 (2)The Deputy Commissioner may, at any time, in public interest order the transfer of any licensed liquor or bhang shop from one locality to the other. -
