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[Cites 0, Cited by 0] [Section 75] [Entire Act]

State of Assam - Subsection

Section 75(15) in Instructions Relating to Liquor

(15)Cancellation of licence. - A copy of these instructions will be supplied by the Collector to the lessee of each shop at which the central bottling system is in force. Any breach of these instructions will render the licence liable to cancellation and the advance fees to forfeiture.