Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Haryana - Subsection

Section 11(3) in Haryana Fisheries Rules, 1996

(3)In the event of cancellation of the licence under sub-rule (1) and permit under sub-rule (2), the licensee or the permit holder, as the case may be, shall not be entitled to the refund of any amount paid by him to the Government towards contract amount or by way of loss or damages whatsoever which may occur to him.