Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 561(6)] [Section 561] [Entire Act]

State of Uttar Pradesh - Subsection

Section 561(6)(a) in Rules under the United Provinces Excise Act, 1910

(a)That the licence shall be terminable at will if the shop is eventually settled with another person and the licensee shall not be entitled to claim any remission in licence fee or to any compensation.