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State of Uttar Pradesh - Section

Section 334 in Rules under the United Provinces Excise Act, 1910

334.

No licence shall be issued in the name of a company or firm unless such company or firm is a registered joint stock company. Where a licence has been granted to an unregistered private company or firm, the licence should be issued in the names of die individuals as representing the corporate body and not in the name of the corporate body itself.