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

State of Tamilnadu - Subsection

Section 12(2) in Tamil Nadu Poisons (Regulation of Possession and Sale) Rules, 2015

(2)The license issued to a Firm or Company shall always be in the name of the proprietor or proprietors of the company or a responsible person to be nominated by such proprietor or proprietors for the purpose, or in the case of a public company, in the name of its manager.