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[Cites 0, Cited by 0] [Section 18] [Entire Act]

Bombay Presidency - Subsection

Section 18(2) in The Bombay Drugs (Control) Act, 1959.

(2)If the licence, permit or pass is suspended or cancelled for any reason, the holder thereof shall not be entitled to any compensation for such suspension or cancellation, or to the refund of any fee paid in respect thereof.