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[Cites 0, Cited by 0] [Section 239] [Entire Act]

State of Assam - Subsection

Section 239(6) in The Assam Excise Rules, 2016

(6)The District Collector, after the settlement as per above rules, shall cause to be verified the data submitted by the tenderers before issue of licence on payment of licence fees as provided in rule 249 (17)(a) of these Rules. In case of submission of any false data by the tenderer, the settlement so made shall be cancelled forthwith and the security deposit paid by the tenderer shall be forfeited.