Section 5(2)(A) in Jharkhand Excise (Country Liquor Manufacturing, Bottling and Storage) Rules, 2018

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State of Jharkhand - Subsection

Section 5(2)(A) in Jharkhand Excise (Country Liquor Manufacturing, Bottling and Storage) Rules, 2018

(A)in case of partnership firm:

(i)two copies of the partnership deed, if any;

(ii)a copy of the registration certificate duly notarized by a Notary or attested by a gazetted officer showing the registration of the Partnership Deed. If the deed is in the process of being registered, proof of filling the required papers need to be furnished;

(iii)complete bio-data of partners including names and addresses;

(iv)statement of net worth of partners duly certified by a Chartered Accountant;

(v)a photocopy of the PAN Card of all the partners, duly attested by a gazetted officer;

(vi)bank particulars of partners;

(vii)copies of Income Tax Returns for the last three years along with acknowledgement certificates of each partner;

(viii)any other particulars, which Excise Commissioner from time to time can demand by written order.

(ix)the name and complete bio-data of the partner who shall be authorized to deal with the Excise Department.

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State of Jharkhand - Subsection

Section 5(2)(A) in Jharkhand Excise (Country Liquor Manufacturing, Bottling and Storage) Rules, 2018