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[Cites 0, Cited by 0] [Section 66(14)] [Section 66] [Entire Act]

NCT Delhi - Subsection

Section 66(14)(d) in The Delhi Excise Rules, 2010

(d)the licensee shall not sell liquor of any description to persons other than those attached to the regiment for which his licence is granted or duly authorised by the competent military authority to use such canteens;