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 38] [Entire Act] NCT Delhi - Subsection Section 38(3) in The Delhi Excise Rules, 2010 (3)In case of removal, the retiring partner along with the continuing partner shall be jointly and severally responsible for all the excise liabilities incurred till the date of his retirement.
