Section 17(2) in Rajasthan Partnership Rules, 1952
(2)The following registers shall be retained permanently:-(a)Register of firms,(b)Alphabetical index prepared under Rule 12,(c)File register.Other registers may be destroyed after five years.Form AApplication for Registration of Firm(See Section 58)We, the undersigned, being partners hereby apply for registration as a firm and for that purpose supply the following particulars pursuant to Section 58 of the Indian Partnership Act, 1932:-(a)Firm's name.........(b)Place or principal place of business of the firm.........(c)Names of any other places where the firm carries on business(d)Date on which each partner joined the firm..........(e)Names in full and permanent addresses of the partners............(f)Duration of the firm........Dated this............day of 19... Witnesses to the signature of...........N.B.- This form must be signed by all partners or their agents specially authorised in this behalf in the presence of witnesses or a witness who must be a Gazetted Officer, a Magistrate, Notary Public or an Advocate of the High Court.Form BStatement specifying alterations in the firm's name or in the location of the principal place of business of the firm.(See Section 60)We, the undersigned, being the partners of the firm of. whose registered address is at...........hereby notify, pursuant to Section 60 (1) of the Indian Partnership Act, 19132, the changes specified below have occurred in this firm:-(a)Change in the firm's nameNew Name.............(b)Change in the location of the principal place of business of the firm:-New place of business...............Dated this..................... day of.......... 19....................Witnesses to the signature of.......N.B.-(1) Strike out item not required.
