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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Chattisgarh - Subsection

Section 2(6) in The Chhattisgarh Excise Settlement of Licences for Retail Sale of Country/Foreign Liquor Rules, 2002

(6)"Minimum month wise guaranteed quantity" means the quantity of country/foreign liquor (spirit and malt) as fixed by the licensing authority in accordance with the general or specific instructions issued by the Excise Commissioner and guaranteed by the licensee to be lifted by him for his retail sale shop/group of shops in a month of an excise year for the purpose of retail sale which shall be fixed for any country/foreign liquor shops/group of shops.