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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Chattisgarh - Subsection

Section 21(11) in The C.G. Foreign Liquor Rules, 1996

(11)On breach of any condition of this licence or provision of Chhattisgarh Excise Act, 1915 or rule made thereunder or order issued by the Excise Commissioner, this licence may be suspended or cancelled by the licensing authority.CollectorDistrict..........Date..............