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[Cites 0, Cited by 0] [Section 66(16)] [Section 66] [Entire Act]

NCT Delhi - Subsection

Section 66(16)(a) in The Delhi Excise Rules, 2010

(a)the licensee shall be authorised to sell Indian Liquor and foreign liquor by retail for consumption on the club premises to its members, but he shall not sell liquor to the persons below twenty-five years of age even if they are members of the club;