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[Cites 0, Cited by 0] [Section 106A(1)] [Section 106A] [Entire Act]

State of Assam - Subsection

Section 106A(1)(d) in The Assam Excise Rules, 2016

(d)The sub-lease permitted under sub-rule (i) shall be for a period of one year or part thereof and such sub-lease holder shall not have any claim for renewal of such sub-lease.