Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 4] [Entire Act] State of Chattisgarh - Subsection Section 4(1) in Chhattisgarh Winery Rules, 2013 (1)The holder of "Letter of Intent" shall report to the Excise Commissioner, the date on which the construction of the premises and installation of plant is complete and formally make a request to him to grant a licence.
