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[Cites 0, Cited by 0] [Section 106A(1)] [Section 106A] [Entire Act]

State of Assam - Subsection

Section 106A(1)(f) in The Assam Excise Rules, 2016

(f)The licencee and the sub-lessee shall not have any claim for compensation towards any damage or loss sustained on account of non-sanction or withdrawal of permission for sub-lease.