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 21] [Entire Act] State of Chattisgarh - Subsection Section 21(b) in Chhattisgarh Excise Act, 1915 (b)on the requisition of any Excise Officer duly empowered in that behalf at any time to measure, weigh or test any intoxicants in his possession in such manner as the said Excise Officer may require.
