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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Rajasthan - Subsection

Section 8(b) in Rajasthan Partnership Rules, 1952

(b)On filing any documents alongwith the payment of the fee prescribed therefore, the Registrar shall furnish the firm concerned with a certificate in the following form under his signature and seal of his office. In the office of the Registrar of Firms, Rajasthan, Jaipur.