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[Cites 0, Cited by 0] [Section 66(17)] [Section 66] [Entire Act]

NCT Delhi - Subsection

Section 66(17)(a) in The Delhi Excise Rules, 2010

(a)the licensee shall sell Indian Liquor and Foreign Liquor by retail for consumption "on" the premises to its members only but he shall not sell liquor to a person below 25 years of age even if he is the member of the club;