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State of Gujarat - Section

Section 55 in Gujarat Prohibition Act, 1949

55. Holder of licence, etc. not entitled to compensation or refund of fee for cancellation or suspension thereof.

- No holder of a licence, permit pass or authorisation shall be entitled to any compensation for the cancellation or suspension of the licence, permit, pass or authorisation under section 54 nor to a refund of any fee or deposit made in respect thereof.