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Union of India - Section

Section 28 in Khadi And Village Industries Commission Employees (Conduct) Regulations, 2003

28. Consumption of intoxicating drinks and drugs.

- No employee shall consume any intoxicating drink or drugs provided that nothing in this regulation shall apply to an employee who has, been advised for reasons of health by medical practitioner authorized in this behalf by the Commission to take any such drinks or drugs as medicine.