Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 3(5)] [Section 3] [Entire Act] State of Chattisgarh - Subsection Section 3(5)(i) in Chhattisgarh Winery Rules, 2013 (i)If the State Government is satisfied of the proposed scheme of the applicant, it may issue "Letter of intent" in form W-2 to the applicant.