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[Cites 0, Cited by 0] [Section 29] [Entire Act]

State of Nagaland - Subsection

Section 29(3) in The Nagaland Excise Act, 1967

(3)The holder of a licence, permit or pass shall not be entitled to any compensation, for the cancellation or suspension of his licence, permit or pass under this section or to the refund of any fee paid or deposit made in respect thereof:Provided that in case of hardship, the State Government may grant such payment of compensation or refund of fee or deposit as he may think fit.