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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Punjab - Subsection

Section 10(b) in The Punjab Motor Spirit (Taxation of Sales) Rules, 1939

(b)No licences shall be sold or transferred nor shall any retail dealer to whom a licence has been granted by name, enter into any partnership in connection with the business for which the licence is granted, without the written permission of the Petrol Taxation Officer, who shall, when granting such permission, amend the licence accordingly.