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[Cites 0, Cited by 0] [Section 6] [Entire Act]

State of Chattisgarh - Subsection

Section 6(13) in Chhattisgarh Winery Rules, 2013

(13)In case where a license is granted in favour of a private or public limited company, it shall be binding on such company to communicate in detail to the licensing authority, any change in the Directors of Company, such as names and addresses within fifteen days of change.