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[Cites 0, Cited by 0] [Section 66(8)] [Section 66] [Entire Act]

NCT Delhi - Subsection

Section 66(8)(a) in The Delhi Excise Rules, 2010

(a)the licensee shall make delivery of liquor at the residences only if order is received through e-mail or by Fax (not on telephone) and no delivery shall be made to any hostel, office, and institution;