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[Cites 0, Cited by 0] [Section 7(6)] [Section 7] [Entire Act]

Union of India - Subsection

Section 7(6)(ii) in The Kandla Port Trust (Licensing of Stevedores) Regulation, 2010

(ii)Any, change in the name, title or constitution or a firm or company holding a stevedoring licence shall be communicated to the Chairman forthwith. The firm or company undergoing such as change shall submit a fresh application for the grant or new licence provided that the Chairman may allow such a firm or company to carry on business till a decision is taken on such fresh application.