Section 2(2) in The C.G. Foreign Liquor Rules, 1996
(2)"Club" means a society of persons associated together for a social intercourse or for any related purpose except acquisition of gain and registered under any enactment relating to registration of societies;[(2-A) "Commercial Club" means the club run for the acquisition of gains or for commercial purpose by a company, firm, an association of persons or any other concern.] [Inserted by Notification No. (58)-B-1-111-98-CTD-V, dated 10-12-1999.]
