211. Issue of licence in the name of registered company or firm.
- No licence shall be issued in the name of a company or firm, unless such company is registered under the Companies Act, 1956, Co-operative Societies Act and the Societies Registration Act in force in Nagaland. When a licence has been granted to an unregistered private company or firm, licence should be issued in the names of the individuals as representing the corporate body and not the corporate body itself. No distinction shall be drawn for the legal liabilities among the individuals as representing the corporate body who will be jointly and severally responsible.
