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

NCT Delhi - Subsection

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

(a)the licensee shall not serve any Indian Liquor and Foreign Liquor at any premises of his hotel other than the premises of the bar and restaurants, if any, specified and endorsed on his licence: