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[Cites 0, Cited by 1] [Section 32] [Entire Act]

State of Chattisgarh - Subsection

Section 32(2) in Chhattisgarh Excise Act, 1915

(2)If any licence be withdrawn under clause (b) of sub-section (1), the aforesaid, authority shall, in addition to remitting such sum as aforesaid, pay to the licensee such further sum (if any) by way of compensation as the Excise Commissioner may direct.