Section 3(8)(iii) in The C.G. Foreign Liquor Rules, 1996

[Cites 0, Cited by 0] [Section 3(8)] [Section 3] [Entire Act]

State of Chattisgarh - Subsection

Section 3(8)(iii) in The C.G. Foreign Liquor Rules, 1996

(iii)Any other certificate or authorisation or clearance required from Central Government, a local body, Town and Country Planning Department, Chhattisgarh Pollution Control Board and any other Department of the State Government, under any enactment or rules in force.

Legal Document View

Unlock Advanced Research with PRISMAI

State of Chattisgarh - Subsection

Section 3(8)(iii) in The C.G. Foreign Liquor Rules, 1996