Section 4 in The Punjab Registration of Money Lenders Rules, 1939
4. Registration on behalf of firms.
- [Section 4] - An application for registration on behalf of a firm shall be signed by all the persons constituting the firm or their representatives duly empowered or in the case of a minor by the person representing him in the business. Provided that no application shall be entertained which does not bear the personal signature of at least one member of the applicant firm.
