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[Cites 0, Cited by 0] [Section 26] [Entire Act]

State of Assam - Subsection

Section 26(4) in The Assam Excise Act, 2000

(4)If any notice inviting tenders received in pursuance of any such notice is cancelled under this section the value of Court fee stamps affixed to any such tender or any money deposited along with any such tender required by or under this Act shall be refunded to the person fixing the stamp or depositing the money.