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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Chattisgarh - Subsection

Section 3(10) in Chhattisgarh Winery Rules, 2013

(10)The "Letter of Intent" issued under sub-rule (5) shall not create any prerogative in favour of its holder for grant of a licence and shall be liable to be revoked or withdrawn at any time in public interest after giving him, a notice to show cause against such action and hearing if he so desires.