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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Chattisgarh - Subsection

Section 4(3) in Chhattisgarh Winery Rules, 2013

(3)The Excise Commissioner after taking into consideration the report of the Committee along with documents specified in sub-rule (2) or after making such further inquiries as he deems necessary may grant the licence in Form W-3 or may refuse to grant the licence.