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[Cites 0, Cited by 0] [Section 63A] [Entire Act]

State of Bihar - Subsection

Section 63A(11) in Bihar and Orissa Excise Rules, 1919

(11)No licensee shall have any claim to the renewal of his licence or any claim to compensation on the determination thereof.Restrictions on the exercise of powers conferred by Sections 69 and 70.