14C. No compensation for [cancellation or suspension] [Substituted for the word 'cancellation' by section 4(a), of the Tamil Nadu Pawnbrokers (Amendment) Act, 1961 (Tamil Nadu Act 31 of 1961).] of licence.
- A person whose licence is [cancelled or suspended] [Substituted for the word 'cancelled' by section 4(b) of the Tamil Nadu Pawnbrokers (Amendment) Act, 1961 (Tamil Nadu Act 31 of 1961).] under section 14-A shall not be entitled to any compensation in respect of [such cancellation or suspension] [Substituted for the words 'such cancellation' section 4(c) of the Tamil Nadu Pawnbrokers (Amendment) Act, 1961 (Tamil Nadu Act 31 of 1961).] or to the refund of any fee paid in respect of such licence.
