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[Cites 0, Cited by 8] [Section 32] [Entire Act]

State of Madhya Pradesh - Subsection

Section 32(2) in The M.P. Excise Act, 1915

(2)If any licence be withdrawn under clause (b) of sub-section (1), the aforesaid, authority shall, in addition to remitting such sum as a aforesaid, pay to the licensee such further sum (if any) by way of compensation as the Excise Commissioner may direct.