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[Cites 0, Cited by 2] [Section 34] [Entire Act]

State of Uttar Pradesh - Subsection

Section 34(3) in The United Provinces Excise Act, 1910

(3)The holder shall not be entitled to any compensation for the cancellation or suspension of his licence, permit or pass under this section nor to a refund of any fee paid or deposit made in respect thereof.