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 21(4)] [Section 21] [Entire Act] State of Chattisgarh - Subsection Section 21(4)(i) in The C.G. Foreign Liquor Rules, 1996 (i)The minimum quantity of spirit and Malt liquor which shall be brought for sale from FL 11 Licensee/Licensees is fixed as below :-