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[Cites 0, Cited by 0] [Section 48] [Entire Act]

NCT Delhi - Subsection

Section 48(6) in The Delhi Excise Rules, 2010

(6)A tender from a partnership firm shall contain the names of all the partners. No such tender shall be entertained unless it is signed by all the partners and is accompanied by an attested copy of the partnership deed. Such attestation shall be done by a gazetted officer.