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[Cites 0, Cited by 1] [Section 43] [Entire Act]

State of Bihar - Subsection

Section 43(2) in Bihar Excise Act, 1915

(2)If any licence be withdrawn under clause (b) of sub-section (1) the said authority shall, in addition to remitting such sum as aforesaid, pay to the licensee such further sum (if any), by way of compensation, as the Excise Commissioner may direct.