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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Jharkhand - Subsection

Section 8(2) in Bihar State Regulation of Cold Storages Act, 1992

(2)Where any licence is suspended or cancelled, the licensee shall not be entitled to any compensation therefore nor shall he be entitled to any refund of any fee paid by him for the licence.