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 4] [Entire Act] State of Chattisgarh - Subsection Section 4(7) in Chhattisgarh Winery Rules, 2013 (7)Immediately after the initial grant of a licence or its renewal the licensee shall execute a counter part agreement in Form W-14 and shall not commence working of the Winery unless done so.
