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State of Tripura - Section

Section 184 in Tripura Excise Rules, 1962

184. Licensee has no legal claim for compensation for alleged loss.

- Subject to the provisions of Rule 193, the holder of a licence shall have no legal claim against the Administration for compensation for any loss alleged to be due to a change during the currency of his licence in the conditions thereof, at the rate at which duty is charged on any excisable article, or in any other matter connected with the Excise Administration.