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

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

(e)If any bottle is sold below the minimum rate as prescribed by Excise Commissioner under Rule 16;

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