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[Cites 0, Cited by 0] [Section 18] [Entire Act]

Dadra And Nagar Haveli - Subsection

Section 18(4) in The Dadra and Nagar Haveli Excise Regulation, 2012

(4)The holder of a licence or permit shall not be entitled to any compensation for the cancellation or suspension thereof nor shall be entitled to refund of any fee paid or deposit made in respect thereof.