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[Cites 0, Cited by 2] [Section 35] [Entire Act]

State of Rajasthan - Subsection

Section 35(3) in Rajasthan Excise Act, 1950

(3)If any licence, permit or pass be cancelled under Clause (b) of sub-section (1) in addition to the sum remitted as aforesaid, there shall be paid to the licensee such further sum (if any) by way of compensation as the Excise Commissioner may direct.