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[Cites 0, Cited by 0] [Section 66(10)] [Section 66] [Entire Act]

NCT Delhi - Subsection

Section 66(10)(b) in The Delhi Excise Rules, 2010

(b)the licensee shall not store Indian Liquor and Foreign Liquor at any premises other than the store-room and bar specified and endorsed on his licence on payment of additional fee as prescribed;