Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 21] [Entire Act] State of Andhra Pradesh - Subsection Section 21(5) in Andhra Pradesh Excise (Grant of License of Selling by Bar and Conditions of License) Rules, 2017 (5)Conversion of proprietary concern into a firm or a company or a firm into a company and vice versa shall amount to transfer of licence.
