Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 43] [Entire Act] State of Odisha - Subsection Section 43(3) in The Orissa Prohibition Act, 1956 (3)The holder of a licence or permit shall not be entitled to any compensation for its cancellation or suspension, nor to the refund of any fee paid in respect thereof.
