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[Cites 0, Cited by 0] [Section 33(1)] [Section 33] [Entire Act]

NCT Delhi - Subsection

Section 33(1)(d) in The Delhi Excise Act, 2009

(d)uses, keeps or has in his possession any material, still, utensil, implement or apparatus, whatsoever, for the purpose of manufacturing any intoxicant other than toddy or tari;