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P&H HC: Partner Cannot Claim Experience of Erstwhile Firm in Independent Capacity - (22 Mar 2021)

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Punjab and Haryana High Court has held that a person who was earlier a partner of an erstwhile partnership firm could not claim the benefit of experience certificates issued in the name of such firm for satisfying the eligibility criteria of a tender he applies for in his independent capacity.

Tags : PUNJAB AND HARYANA HIGH COURT   EXPERIENCE OF ERSTWHILE FIRM  

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