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[Cites 0, Cited by 0] [Section 45] [Entire Act]

State of Assam - Subsection

Section 45(6) in Assam Opium Rules

(6)Resettlement after cancellation.-As soon as a licence is cancelled under this rule or surrendered under Rule 47 the Deputy Commissioner will be at liberty to resettle the licence at once in such manner as seems to him suitable :Provided that when a licence is suspended the re-settlement shall be effected provisionally and shall not be confirmed pending the result of the enquiry or prosecution in consequence of which the order of suspension was passed.