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[Cites 0, Cited by 0] [Section 87] [Entire Act]

Union of India - Subsection

Section 87(3) in The Medicinal And Toilet Preparations (Excise Duties) Rules, 1955

(3)Where a licence is revoked or suspended under this rule the holder of the licence shall not be entitled to claim from the Central of State Government any compensation or refund of licence-fee for such cancellation or suspension.