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[Cites 0, Cited by 0] [Section 3A] [Entire Act]

State of Uttar Pradesh - Subsection

Section 3A(5) in U.P. Sugarcane Cess Act, 1956

(5)In case of rejection of an application for grant or renewal of a licence, the applicant shall be entitled to a refund of the licence fee paid after the expiry of the period of limitation prescribed for filling an appeal against that order or on the rejection of the appeal.