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[Cites 0, Cited by 0] [Section 43] [Entire Act]

State of Bihar - Subsection

Section 43(1) in Bihar Excise Act, 1915

(1)Whenever the authority who granted any licence under this Act considers that the licence should be withdrawn for any cause other than those specified in Section 42, it shall remit a sum equal, the amount of the fees payable in respect thereof for fifteen days, and may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 to do so, or
(b)forthwith, without notice.