Section 11(1)(a) in The Tripura University Act, 2006

[Cites 0, Cited by 0] [Section 11(1)] [Section 11] [Entire Act]

(a)A registered dealer shall inform the registering authority, in the following circumstances within thirty days, if -

(i)he sells or otherwise disposes of his business or any part thereof, or

(ii)there is any change in ownership of the business including any change in the status, or

(iii)the business is discontinued or the place of business is changed, or

(iv)any change in the name, style or nature of the business, for necessary amendments to be made in the registration certificate.

Legal Document View