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Dadra And Nagar Haveli - Section

Section 19 in The Dadra and Nagar Haveli Excise Regulation, 2012

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