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State of Rajasthan - Section
Section 9 in Rajasthan Partnership Rules, 1952
9. Form of Register.
- The Registrar shall maintain a book entitled the Register of Firm" (in these rules, referred to as the "Register") in which the following particulars shall be entered, a separate page being assigned to each firm:-| (a) The firm's name | Each entry to be made in a separate line at the topof the Register |
| (b) The place or principal place of business of thefirm. | |
| (c) Date of Registration | To form the heading of columns. |
| (d) Act under which registered. | To form the heading of columns. |
| (e) Serial No. of documents filed. | |
| (f) Description of document | Notice of facts to be recorded shall be printed ortyped-written. |
| (g) By whom filed when and to whom certificategranted |