3N. Certificate of registration to continue in certain circumstances.
- Where, a registered proprietor or person,-(a)effects change in the name of his business or his activity of providing entertainment; or(b)is a firm, and there is a change in the constitution of the firm without dissolution thereof; or(c)is a trustee of a trust, and there is change in the trustee thereof; or(d)is a guardian of a ward, and there is a change in the guardian, he shall then, merely by reason of any of the circumstances aforesaid, it shall not be necessary for the proprietor or person or the firm with the changed constitution, or the new trustee, or new guardian, to apply for a fresh certificate of registration and on information being furnished in the manner required by section 3M, the certificate of registration shall be amended.]
