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[Cites 0, Cited by 1] [Section 28] [Entire Act]

State of Chattisgarh - Subsection

Section 28(1) in Chhattisgarh Excise Act, 1915

(1)Every permit or pass issued or licence granted tinder this Act shall be issued or granted on payment of such fees, for such period, subject to such restrictions and conditions and shall be in such form and contain such particulars as may be prescribed.