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[Cites 0, Cited by 1] [Section 18A] [Entire Act]

State of Chattisgarh - Subsection

Section 18A(1) in Chhattisgarh Excise Act, 1915

(1)Notwithstanding anything contained in the Act, the State Government may grant the exclusive privilege to the Chhattisgarh State Beverages Corporation Limited, a Corporation wholly owned and controlled by the State Government, for manufacturing or selling by retail or wholesale, Indian made foreign liquor within the State.