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[Cites 0, Cited by 0] [Section 66(12)] [Section 66] [Entire Act]

NCT Delhi - Subsection

Section 66(12)(g) in The Delhi Excise Rules, 2010

(g)the licensee shall not purchase liquor from any person other than the person holding licence in Forms L-1 and L-1F without the permission of the Excise Commissioner;