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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Chattisgarh - Subsection

Section 14(b) in The Chhattisgarh Excise Settlement of Licences for Retail Sale of Country/Foreign Liquor Rules, 2002

(b)The supplier/Chhattisgarh State Beverages Corporation Ltd. with whom the indent has been placed shall record the date and time of receipt of indent and shall ensure supply of the desired quantity of liquor as soon as possible.