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[Cites 0, Cited by 0] [Section 61E] [Entire Act]

State of Chattisgarh - Subsection

Section 61E(2) in Chhattisgarh Excise Act, 1915

(2)No new manufactory for manufacture of any intoxicants shall be established and no new outlets for sale of intoxicants in any area comprised within the territorial jurisdiction of the Gram Sabha shall be opened by State Government without the consent or permission of the Gram Sabha.