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[Cites 0, Cited by 0] [Section 43(3)] [Section 43] [Entire Act]

Bengal Presidency - Subsection

Section 43(3)(i) in Bengal Excise Act, 1909

(i)where the fees in respect of the license, permit or pass have been fixed by auction, the amount of fifteen days' average fees shall bear to the total amount of fees so fixed the same proportion as the period of fifteen days bears to the total period of the license, permit or pass; and