(6)If a dealer who has been granted registration under clause (b) of sub-section (1)-(i)sells or otherwise disposes of business or any part of his business or effects or comes to know of, any other change in the ownership of the business; or(ii)changes his place of business or opens a new place of business; or(iii)changes the name, style, constitution or nature of his business or effects any change in the class of goods in which he carries on business,he shall within the prescribed time inform the registering authority accordingly.
