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[Cites 0, Cited by 0] [Section 35] [Entire Act]

NCT Delhi - Subsection

Section 35(2) in The Delhi Excise Rules, 2010

(2)No licence for retail sale of liquor for consumption "off" the premises and for consumption "on" the premises shall be granted to the holder of whole sale licence and vice versa:Provided that the holder of L-1 licence may be granted licence exclusively for retail sale of the brands produced by him in Form L-9.