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 19] [Entire Act] State of Chattisgarh - Subsection Section 19(2) in Chhattisgarh Winery Rules, 2013 (2)If cases of excess losses during the transport or export of bottled wine are reported, provisions of sub-rule (5) of Rule 16 of the Chhattisgarh Foreign Liquor Rules, 1996 shall apply to settled them.
