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State of Bihar - Section

Section 16 in Bihar Partnership Rules, 1933

16. Administration report.

- The Registrar shall submit to the local Government so as to reach them on or before the 1st of June in each year a report on the working of the Act, during the official year ending the 31st March, preceding.Form IApplication of the registration of firm by name*(See Rule 3)Filing Fee Rs. 3Presented or forwarded to the Registrar of Firms for filing byWe, the undersigned, being the partners of the [firm] [[Here enter the name of firm.If any partner is a minor the fact whether he is entitled to the benefits of partnership should be set out herein.]].................hereby apply for registration of the said firm and for that purpose supply the following particulars, in pursuance of Section 58 of the Indian Partnership Act, 1932:The firm-name* [[Here enter the name of firm.If any partner is a minor the fact whether he is entitled to the benefits of partnership should be set out herein.]]
Places ofbusiness (a) Principal place(b) Other places  
Name of partners in full Date of joining the firm Permanent address in full
1.    
2.    
Duration of the firm    
Station................................................... Signatures of ail the partners or their speciallyauthorised agents
Date....................I,.....................son of................years of age of...................religion, do hereby declare that the above statement is true and correct to the best of my knowledge and belief.
Date................................ Signature....................
Witness................................  
I.............................son..............................of............................years of age of... ........................religion, do hereby declare that the above statement is true and correct to the best of my knowledge and belief.
Date................................ Signature....................
Witness................................  
*Here enter the name of firm.*If any partner is a minor the fact whether he is entitled to the benefits of partnership should be set out herein.N.B. - This form must be signed by all partners or their agents specially authorised in this behalf in the presence of a witness who must be either a Gazetted Officer, Advocate, Attorney, Pleader, Honorary Magistrate or Registered Accountant.Form IIStatement of alteration in the name of the firm or in the location of the principal place of business(See Rule 3)Filing Fee Re. 1Presented or forwarded to the Registrar of Firms for filing byWe, the undersigned, being the partners of the [firm] [Here enter the name of firm.]...............hereby supply the following particulars, in pursuance of Section 60(1) of the Indian Partnership Act, 1932.
  Name of Firm  
Previous name   New name
     
Principal Place of Business
Previous place   New place
     
Station..............    
Date................... Signature of the partners or their speciallyauthorised agents
I.............................son of ..................................of.............................years of age of... ...........religion, do hereby declare that the above statement is true and correct to the best of my knowledge and belief.
Date............................ Signature......................
Witness.....................  
I........................... son..................................of.............................years of age of... ...........religion, do hereby declare that the above statement is true and correct to the best of my knowledge and belief.
Date............................ Signature......................
Witness.....................  
N.B. - Strike out item not required.Form IIIIntimation of change in the place of business (other than principal place of business)(See Rule 4)Filing Fee Rs. 1Presented or forwarded to the Registrar of Firms for filing byUnder Section 61 of Indian Partnershi, Act, 1932, intimation is hereby given that the changes specified below have occurred in the place of business of the [firm] [Here enter the name of firm.]Date of change