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[Cites 0, Cited by 0] [Section 28] [Entire Act]

State of Mizoram - Subsection

Section 28(4) in The Mizoram Excise Act, 1973

(4)The holder of a licence, permit or pass shall not be entitled to any compensation for the cancellation or suspension of his licence, permit or pass under this section or to the refund of any fee paid or deposit made in respect thereof:Provided that in case of hardship the Excise Commissioner may grant such payment of compensation or refund of fee or deposit as he may consider necessary.