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State of Tripura - Section

Section 178 in Tripura Excise Rules, 1962

178. Partner in business to be named.

- The names of partners (if any) shall be disclosed at any time of settlement, and it shall be open to the Collector to refuse to settle a shop with a number of partners. The admission of any person to partnership after settlement shall be deemed to be a partial transfer and shall not be made except under the provisions of Rule 177.