Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 249] [Entire Act] State of Assam - Subsection Section 249(12) in The Assam Excise Rules, 2016 (12)If for any reason a licence, after the settlement has been held is refused to the persons selected the security deposited by him/her will be refunded.
