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[Cites 0, Cited by 0] [Section 66(15)] [Section 66] [Entire Act]

NCT Delhi - Subsection

Section 66(15)(d) in The Delhi Excise Rules, 2010

(d)except upon the order of a medical practitioner, the licensee shall not knowingly sell or supply any article covered by his licence for consumption by a minor or a person of unsound mind;