Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Odisha - Section Section 6 in The Orissa Partnership Rules, 1943 6. Amendment of entries in register. - When an entry made in the register of firms is to be amended, the amendment shall be shown by means of a suitable note into the remarks column opposite to the entry or under the concerned.
