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Union of India - Section

Section 52 in Gold (Control) Act, 1968

52. Licence to a firm to be invalid if there is any change in the partnership of a firm.

- Where any firm has been licensed under this Act to carry on business as a dealer or refiner, such licence shall, notwithstanding anything contained in this Act, become invalid on and from the date on which there is a change in the partnership of such firm, unless such change in the partnership has been approved by the Administrator.