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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Chattisgarh - Subsection

Section 4(8) in Chhattisgarh Winery Rules, 2013

(8)The Licensee shall not hypothecate, sell, mortgage, transfer or sub-lease the licence or enter into partnership for working of the licence, without previous permission of the Excise Commissioner. Such a permission if granted shall be endorsed on the licence.