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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Tamilnadu - Subsection

Section 12(3) in Tamil Nadu Poisons (Regulation of Possession and Sale) Rules, 2015

(3)The name or names of the licensee in a license issued to a Firm or Company may be altered or amended by the licensing authority on a written application from the Firm or Company and such application shall bear a court fee stamp of hundred rupees.