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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Puducherry - Subsection

Section 19(2) in Pondicherry Excise Act, 1970

(2)No person who is licensed to sell any intoxicant for consumption at his premises shall, without the previous permission in writing of the Excise Commissioner or the Deputy Commissioner, during the hours in which such premises are kept open for persons, employ or permit to be employed either with or without remuneration, any woman in any part of such premises in which such excisable article is consumed by the public.