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[Cites 0, Cited by 0] [Section 25] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 25(2) in Arunachal Pradesh State Road (Regulation and Development) Act, 2015

(2)Where the permission has been cancelled under Section 25 (b) or Section 25 (d), any rent or charge paid in advance shall be refunded to the holders of such permission less the amount, if any, due to the State Government.