Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Andhra Pradesh - Subsection

Section 21(3) in Andhra Pradesh Excise (Grant of License of Selling by Bar and Conditions of License) Rules, 2017

(3)Mere change in the name by keeping the entity intact does not amount to transfer of licence. In such cases the Commissioner may allow change in the trade name subject to payment of fee of Rupees five thousand only and on production of certificates referred to in sub-rule (1) above.