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[Cites 0, Cited by 0] [Section 27] [Entire Act]

Union of India - Subsection

Section 27(3) in The Tea (Distribution and Export) Control Order, 2005

(3)Where a business licence is suspended or cancelled under this Order, the holder of a business licence shall not be entitled to claim from the Tea Board or the Central Government any compensation or refund of business licence fee or any damages occurring for such suspension or cancellation.