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State of Haryana - Section

Section 29 in The Punjab Excise Act, 1914

29. Prohibition of sale to persons under the age twenty-five years.

- No licensed vendor and no person in the employ of such vendor or acting on his behalf shall sell or deliver any liquor or intoxicating drug to any person apparently under the age of twenty-five years whether for consumption by such person or by another person and whether for consumption on or off by the premises of such vendor.