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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Puducherry - Subsection

Section 19(1) in Pondicherry Excise Act, 1970

(1)No person, who is licensed to sell any intoxicant for consumption on his premises shall, during the hours in which such premises are kept open for persons, employ or permit to be employed either with or without remuneration, any children under such age as the Government may prescribe in this behalf, in any part of such premises in which such excisable article is consumed by the public.