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[Cites 0, Cited by 0] [Section 3(3)] [Section 3] [Entire Act]

State of Chattisgarh - Subsection

Section 3(3)(f) in Chhattisgarh Winery Rules, 2013

(f)Any other certificate, authorization or clearance required from Central Government, a local Body, Town and Country planning Authority or Department, Chhattisgarh pollution Control Board or any other authority or department of the State Government under any enactment or rules, in force.