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[Cites 0, Cited by 2] [Section 35] [Entire Act]

State of Rajasthan - Subsection

Section 35(2) in Rajasthan Excise Act, 1950

(2)When a licence, permit or pass in cancelled under this section any fee paid in advance or deposit made by the licensee in respect thereof shall be refunded to him after deducting the amount (if any) due to the [State Government] [Substituted by Rajasthan Act 38 of 1957.].