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[Cites 0, Cited by 0] [Section 208] [Entire Act]

State of Assam - Subsection

Section 208(8) in Assam Excise Rules, 1945

(8)Settlement shall be made on the express condition that if any shop is closed at any time during the currency of the licence as a result of the operation of temperance or prohibition policy of the Government or otherwise, the lessee will not be entitled to any compensation on that account.