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[Cites 0, Cited by 2] [Section 32] [Entire Act]

State of Madhya Pradesh - Subsection

Section 32(1) in The M.P. Excise Act, 1915

(1)Whenever the authority which granted any licence under this Act considers that such licence should be withdrawn for any cause other than those specified in Section 31, if shall remit a sum equal to the amount of the fees payable in respect thereof for fifteen days, and may withdraw the licence either-
(a)on the expiration of fifteen days' notice in writing of its intention so to do; or
(b)forthwith without notice.