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State of Bihar - Section

Section 12 in Bihar Partnership Rules, 1933

12. Grant of copies of entries in Register.

- The Registrar shall, on application in writing, furnish to any person a copy, certified under his hand, of any entry or portion thereof, in the Register of Firms on payment of the prescribed fee.[There is no objection to the grant of a certified copy of certificate of registration] [Vide Government Order No. 18-L, dated the 5th January 1949.].