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 16] [Entire Act] State of Chattisgarh - Subsection Section 16(1) in Chhattisgarh Excise Act, 1915 (1)The State Government may, by notification, prescribe a limit of quantity for the possession of any intoxicant:Provided that different limits may be prescribed for different qualities of the same article.
