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[Cites 0, Cited by 0] [Section 16(1)] [Section 16] [Entire Act]

State of Assam - Subsection

Section 16(1)(d) in The Control and Management of Ferries Rules, 1968

(d)If the tender is submitted on behalf of a co-operative society or a Firm or a Joint Stock Company then in addition to the requirements of (a) and (b) above, the undermentioned documents should be enclosed :
(i)the original or certified copy of the registration certificate of the society, the Firm or Company given by the concerned authorities such as the Registrar of Co-operative Societies, etc.
(ii)the copy of the resolution authorising the person who signs the tender, to manage the business of such Society, Firm or Company on its behalf;
(iii)certificate regarding authorised, subscribed and paid-up capital of the concern;
(iv)the original or certified copy of the partnership deed in case of partnership firm.