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[Cites 0, Cited by 0] [Section 24] [Entire Act]

State of Bihar - Subsection

Section 24(3) in Bihar Sugarcane (Regulation of Supply and Purchase) Act, 1981

(3)Where security is forfeited in whole or in part under sub-section (2) of section 55 and the licensee fails to replenish it within fifteen days of such forfeiture, the licence shall be deemed to have been cancelled.