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Bom. HC: Upon Application of Deceased’s Legal Heirs, Excise Commissioner Must Cancel Liquor Licence - (20 Jun 2023)

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Bombay High Court while observing that transfer of liquor licences is at the discretion of the concerned authority, has held that legal heirs of the deceased license holder applied for cancellation, the excise commissioner was duty-bound to cancel it.

Tags : BOMBAY HIGH COURT   EXCISE COMMISSIONER   LIQUOR LICENCE  

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