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[Cites 0, Cited by 0] [Section 18] [Entire Act]

Dadra And Nagar Haveli - Subsection

Section 18(3) in The Dadra and Nagar Haveli Excise Regulation, 2012

(3)In the case of cancellation or suspension of licence or permit under sub-section (1), the fee payable for the balance of the period for which any licence or permit shaH have been current but for such cancellation or suspension, may be recovered from the ex-licensee as excise revenue.