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[Cites 0, Cited by 0] [Section 18] [Entire Act]

Dadra And Nagar Haveli - Subsection

Section 18(2) in The Dadra and Nagar Haveli Excise Regulation, 2012

(2)When a licence or permit held by such person is cancelled under sub-section (1), the aforesaid authority may cancel any other licence or permit granted to such person under this Regulation or under any other law relating to excise revenue.