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State of Assam - Section

Section 72 in Assam Opium Rules

72. Bar of claim to compensation.

- The holder of a licence or permit shall have no legal claim against the Provincial Government or the Governor of Assam, as the case may be, for compensation for any loss alleged to be due to a change during the currency of his licence or permit in the conditions thereof or in any other matter connected with the administration of the Act.