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[Cites 0, Cited by 0] [Section 66(4)] [Section 66] [Entire Act]

NCT Delhi - Subsection

Section 66(4)(iii) in The Delhi Excise Rules, 2010

(iii)the licensee shall not bottle, case, capsule or label country liquor on the premises of his licence, unless specially permitted to do so by the Excise Commissioner;