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

State of Telangana - Subsection

Section 19(1) in Telangana Excise Act, 1968

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