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State of Chattisgarh - Section

Section 4 in Chhattisgarh Excise Act, 1915

4. Power to declare what shall be deemed to be "country liquor" and "foreign liquor", respectively.

- The State Government may, by notification, declare what, for the purposes of this Act, or any portion thereof, shall be deemed to be "country liquor" and "foreign liquor", respectively.