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[Cites 0, Cited by 0] [Section 33] [Entire Act]

State of Chattisgarh - Subsection

Section 33(2) in Chhattisgarh Excise Act, 1915

(2)Sub-section (1) shall not apply in the case of any licence granted under Section 18.Explanation. - The words "holders of a licence", as used in this section include a person whose tender or bid for a licence has been accepted, although he may not actually have received the licence.