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State of Haryana - Section

Section 43 in The Punjab Excise Act, 1914

43. No claim in consequence of refusal to renew a license etc.

- No person to whom a license permit or pass may have been granted shall be entitled to claim any renewal thereof and no claim shall lie for damages or otherwise in consequence of any refusal to renew a license, permit or pass on the expiry of the period for which it remains in force.