(6)For removal of doubt, it is hereby mentioned that where a registered dealer,-(i)effects a change in the name of his business; or(ii)is a firm and there is a change in the constitution of the firm without dissolution thereof; or(iii)is a trustee of a trust and there is a change in the trustees thereof; or(iv)is a Hindu undivided family and the business of such family is converted into a partnership business with all or any of the co-parceners as partners thereof ; or(v)is a firm or a company or a trust or any other organisation and a change occurs in the management of the organisation such as any change of directors or managing directors of the company as the case may be, then merely by reason of the circumstances aforesaid, it shall not be necessary for the registered dealer to apply for a fresh certificate of registration but it shall be sufficient, on information being furnished, to get the registration amended.
