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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Mizoram - Subsection

Section 21(2) in Mizoram Liquor (Prohibition and Control) Act, 2014

(2)The holder of a licence, permit or pass shall not be entitled to any compensation for its cancellation or suspension under this section, or to the refund of any fee paid or deposited made in respect thereof, and the fee so paid or deposited so made shall stand forfeited as fine.