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[Cites 0, Cited by 0] [Section 29] [Entire Act]

State of Puducherry - Subsection

Section 29(2) in Pondicherry Excise Act, 1970

(2)When a licence is withdrawn under sub-section (1), a part of the licence fee proportionate to the unexpired portion of the term of the licence and the deposit made by the licensee in respect thereof shall be refunded to him after deducting the amount due from him to the Government.