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[Cites 0, Cited by 0] [Section 148] [Entire Act]

State of Assam - Subsection

Section 148(b) in Instructions Relating to Liquor

(b)the licence expressly provides for cancellation if the licensee is held by the Collector to have committed by himself, or by his servants or by anyone acting on his behalf, with his express or implied permission, a breach of any of its terms or conditions; or