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[Cites 0, Cited by 0] [Section 60] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 60(2) in The Jammu and Kashmir State Partnership Act, 1996

(2)When the Registrar is satisfied that the provisions of sub-section (1) have been duly complied with, he shall amend the entry relating to the firm in the Register of Firms in accordance with the statement and shall file it along with the statement relating to the firm under section 59.