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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Chattisgarh - Subsection

Section 8(4) in Chhattisgarh Winery Rules, 2013

(4)If the officer-in-charge believes that the manufactured wine is not of the required quality, he shall not permit it to be transferred to storage vats unless he has got samples of it taken and analyzed at the laboratory mentioned under sub-rule (3).