Section 61D(2)(iii) in Chhattisgarh Excise Act, 1915

[Cites 0, Cited by 0] [Section 61D(2)] [Section 61D] [Entire Act]

State of Chattisgarh - Subsection

Section 61D(2)(iii) in Chhattisgarh Excise Act, 1915

(iii)[ The maximum limit for possession of country spirit so manufactured at any time shall be 5 liters per household] [Substituted by C.G. Act No. 8 of 2001, dated 19.5.2001.]:

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State of Chattisgarh - Subsection

Section 61D(2)(iii) in Chhattisgarh Excise Act, 1915