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Delhi HC Issues Notice on Plea Challenging New Policy to Not Grant Retail Liquor License - (30 Jul 2021)

CIVIL

Delhi High Court has sought response from the Delhi Government on a petition challenging Clause 2.4 of the Tender conditions of its New Excise Policy 2021. The provision states that retail licenses shall not be granted to any company or society, owned by any State Government or its undertaking.

Tags : DELHI HIGH COURT   POLICY TO NOT GRANT RETAIL LIQUOR LICENSE  

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