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[Cites 0, Cited by 0] [Section 66(2)] [Section 66] [Entire Act]

NCT Delhi - Subsection

Section 66(2)(a) in The Delhi Excise Rules, 2010

(a)the licensee shall not supply Foreign Liquor for retail sale to any person other than the holder of a licence in Forms L-6FG, L-6FE, L-7FG, L-7FE, L-12F, L-13F L-15F, L-16F, L-17F, L-17FE, L-20F, L-20FE, L-21F, L-23F L-28F, L-29F.