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[Cites 0, Cited by 0] [Section 91] [Entire Act]

State of Goa - Subsection

Section 91(iii) in The Goa, Daman and Diu (Excise Duty) Rules, 1964

(iii)If the licensed vendor who has been served with a notice under sub-rule (ii) fails to apply for renewal within 8 days of service of such a notice, the licence shall automatically stand cancelled.