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 2] [Entire Act] State of Chattisgarh - Subsection Section 2(5) in The C.G. Foreign Liquor Rules, 1996 (5)"Officer-in-charge" means an officer of the Excise Department not below the rank of Sub-Inspector, appointed as officer-in-charge in respect of an FL 9, FL 10, FL 11 licence or licences.
