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State of Chattisgarh - Section
Section 26 in The Chhattisgarh Excise Settlement of Licences for Retail Sale of Country Liquor (In District Raipur, Durg, Rajnandgaon, Dhamtari and Mahasamund) Rules, 2001
26. [ The Licensee shall be bound by the provisions of the Chhattisgarh Excise Act, 1915 and the rules made thereunder except General Licence Condition No. 2A-and 2B also with the special instruction by the competent authority.] [Inserted by Notification No. F-10-227-2001-CT-V-(22), dated 4th June, 2001. Published in Chhattisgarh Rajpatra (Asadharan), dated 4-6-2001.]
| Date : | Licensing Authority |
| District : |
| Registration No.................. | Excise year................... |
| (To be filled by the office) |