A license granted to a partnership [or firm] [Added by Haryana Notification No. S.O.139/P.A.1/1914/S.59/2003 dated 25.11.2003.] is determined by the dissolution of the partnership [or firm] [Added by Haryana Notification No. S.O.139/P.A.1/1914/S.59/2003 dated 25.11.2003.], subject to the liability of the partners jointly and severally, for any loss caused to the Government thereby and for the performance of all obligations to Government incurred by the partnership [or firm] [Added by Haryana Notification No. S.O.139/P.A.1/1914/S.59/2003 dated 25.11.2003.].
