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State of Bihar - Section

Section 23 in The Bihar Prohibition And Excise Act, 2016

23. Bar to the right of renewal and to compensation.

- No person to whom a license or permit has been granted earlier shall be entitled to claim any renewal thereof as a matter of right, and no claim shall lie for damages or otherwise in consequence of any refusal to renew a license or permit on the expiry of the period for which the same remains in force.