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[Cites 0, Cited by 0] [Section 18] [Entire Act]

Union of India - Subsection

Section 18(3) in The Tea (Distribution and Export) Control Order, 2005

(3)If a business licensee enters into a partnership in regard to the business covered by his business licence, he shall report the fact to the Licensing Authority within thirty days of the entering into such partnership and shall get the business licence suitably amended.