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[Cites 0, Cited by 2] [Section 80] [Entire Act]

State of Haryana - Subsection

Section 80(2) in The Punjab Excise Act, 1914

(2)The cancellation or suspension of any license, permit or pass under Section 36(a), (b), or (c) of this Act may be foregone or revoked by and at the sole discretion of the authority having power to cancel or suspend it on payment by the holder of such license, permit or pass of such penalty as such authority may fix.