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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Andhra Pradesh - Subsection

Section 18(4) in Andhra Pradesh Denatured Spirit and Denatured Spirituous Preparations Rules, 1971

(4)If a partnership is dissolved, every person who was a partner immediately before such dissolution shall send a report of the dissolution to the Licensing authority within ten days thereof.