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[Cites 0, Cited by 2] [Section 45] [Entire Act]

NCT Delhi - Subsection

Section 45(2) in The Delhi Excise Act, 2009

(2)Nothing in sub section (1) shall absolve any person who manufactures, sells or has in possession any intoxicant on account of another person, from liability to any punishment under this Act for unlawful manufacture, sale or possession of such intoxicant.