(j)"change in the constitution of a licencee" in relation to,-(i)a firm means change from proprietorship to partnership including Limited Liability Partnership or vice versa;(A)its conversion from a private to a public company, or from a public to a private company; or(B)any change in the ownership of shares of more than fifty per cent. of the voting capital in the body corporate or in case of a body corporate not having a share capital, any change in its membership; and where the managing agent, being a body corporate is a subsidiary of another body corporate, includes a change in the constitution of that other body corporate within the meaning of this clause;(ii)a company means-
