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[Cites 0, Cited by 0] [Section 116] [Entire Act]

State of Assam - Subsection

Section 116(1) in Instructions Relating to Liquor

(1)If an offence is of such a serious character that it leads to the cancellation of a licence the question whether the licensee should be debarred permanently or for a period of years should ordinarily be decided at the time the order of cancellation is passed and included as a part of that order.