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[Cites 0, Cited by 1] [Section 31(4)] [Section 31] [Entire Act]

State of Madhya Pradesh - Subsection

Section 31(4)(a) in The M.P. Excise Act, 1915

(a)the fee payable for the balance of the period for which such licence would have been current but for such cancellation or suspension, may be recovered from the ex-licensee as excise-revenue;