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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Chattisgarh - Subsection

Section 2(n) in Chhattisgarh Regulation, Prohibition, Sale and Use of Acid Act, 2013

(n)"sale" means any transfer of acid by one person to another, for cash or for credit or by way of exchange, by a wholesaler or retailer and includes an agreement for sale, an offer for sale and exposure for sale;