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[Cites 0, Cited by 3] [Section 23] [Entire Act]

State of Rajasthan - Subsection

Section 23(1) in Rajasthan Excise Act, 1950

(1)No person who is licensed to sell liquor for consumption on his premises shall during the hours in which such premises are kept open for business, employ or permit to be employed either with or without remuneration, any person under the age of 18 years or any leper or any person suffering from an infectious disease in any part of such premises in which such liquor or spirit is consumed by the public.