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State of Haryana - Section

Section 8 in Haryana Liquor Licence Rules, 1970

8.

On the application in writing of all the original partners, a partner may, at any time, be added, in case of renewable licenses by the authority competent to renew the license and in case of licenses granted by auction, by the Collector; provided the proposed partner is eligible under the Punjab Intoxicants License and Sale Orders or these rules, in which case he shall be responsible for all obligations incurred or to be incurred under the license during the period of its currency as if it had originally been granted or renewed in his name.