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NCT Delhi - Section

Section 27 in The Delhi Excise Rules, 2010

27. Prohibition on advertisement in electronic media.

- No person shall advertise its liquor products or any products having similar nomenclature of a liquor product in electronic media, unless such advertisement conforms to the programme code and advertisement code as laid down in the Cable Television Networks (Regulation) Act, 1995 (7 of 1995) and the rules made thereunder.