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[Cites 0, Cited by 0] [Section 31(4)] [Section 31] [Entire Act]

State of Madhya Pradesh - Subsection

Section 31(4)(b) in The M.P. Excise Act, 1915

(b)the Collector may take the grant under management or resell it at the risk and loss of the ex-licensee, but any profit realised by such management or resale which is not is excess of the amount recovered under clause (a) for such period shall be paid to the ex-licensee.