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[Cites 0, Cited by 0] [Section 66] [Entire Act]

State of Assam - Subsection

Section 66(1) in Assam Opium Rules

(1)A licence or permit may em cancelled by the Deputy Commissioner for any cause specified by him. The licensee or permit holder shall not in such case be entitled to the refund of any fee payable under the licence or permit which he has paid in advance.