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State of Chattisgarh - Section

Section 23 in Chhattisgarh Excise Act, 1915

23. Prohibition of sale of liquor intoxicating drug to persons under the age of twenty-one years.

- No person who is licensed to sell intoxicants shall sell or deliver any liquor or intoxicating drug to any person apparently under the age of twenty-one years whether for consumption by such person or by another person or whether for consumption on or off the premises of such vendor.