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[Cites 0, Cited by 0] [Section 265] [Entire Act]

State of Assam - Subsection

Section 265(2) in The Assam Excise Rules, 2016

(2)No order of permanent or temporary debarment should be passed in a miscellaneous case concerning an existing lessee unless that orders in such case provided for the cancellation of the licence. The object of this instruction is to ensure that so far as possible, no person should continue to hold a shop when he knows he has no chance of obtaining settlement in the following year.