Section 20(1)(c) in The Chhattisgarh Excise Settlement of Licences for Retail Sale of Country Liquor (In District Raipur, Durg, Rajnandgaon, Dhamtari and Mahasamund) Rules, 2001

[Cites 0, Cited by 0] [Section 20(1)] [Section 20] [Entire Act]

(c)If the affidavit submitted by the licensee at the time of application is found incorrect and assertions made therein are found to be false;

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