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[Cites 0, Cited by 0] [Section 85] [Entire Act]

Union of India - Subsection

Section 85(3) in The Medicinal And Toilet Preparations (Excise Duties) Rules, 1955

(3)Where a licensee sells or transfers his business to another person, the purchaser or the transferee shall obtain a fresh licence under these rules but it shall be granted free of for the residue of the period covered by the original licences.