Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Tripura - Section Section 44A in The Bengal Excise Act, 1909 44A. Bar to right of renewal and to compensation. - No person to whom a licence has been granted under this Act shall have any claim to the renewal of such licence, or save as provided in Section 43, any claim to compensation on the determination thereof.
