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[Cites 0, Cited by 0] [Section 23(1)] [Section 23] [Entire Act]

State of Chattisgarh - Subsection

Section 23(1)(a) in The Chhattisgarh Excise Settlement of Licences for Retail Sale of Country/Foreign Liquor Rules, 2002

(a)If any bottle of liquor is found in the licensed premises on which duly has not been paid and which does not carry security hologram duly approved by the Excise Commissioner as proof of payment of duty.