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 20] [Entire Act] State of Chattisgarh - Subsection Section 20(1) in Chhattisgarh Winery Rules, 2013 (1)Strength at which wine has been bottled shall be declared on the label pasted on the container thereof, however, a deviation margin upto 0.5 degree from the proof strength declared, shall be permissible.
