Section 20(1)(b) in The Chhattisgarh Excise Settlement of Licences for Retail Sale of Country Liquor (In District Raipur, Durg, Rajnandgaon, Dhamtari and Mahasamund) Rules, 2001

[Cites 0, Cited by 0] [Section 20(1)] [Section 20] [Entire Act]

(b)If any other kind of liquor or intoxicating drug (for which licence is not granted) is found in the licensed premises;

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