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[Cites 0, Cited by 0] [Section 43(3)] [Section 43] [Entire Act]

Bengal Presidency - Subsection

Section 43(3)(ii) in Bengal Excise Act, 1909

(ii)in other cases the amount of fifteen days' average fees shall be the average for fifteen days of the fees actually paid in respect of the license, permit or pass during a period of three months or during the actual period whichever is less, immediately preceding the withdrawal of the license, permit or pass]