(1)The registration of a firm may be effected at any time by sending by post or delivering to the Registrar of the area in which any place of business of the firm is situated or proposed to be situated, a statement in the prescribed form and accompanied by the prescribed fee, stating,—(a)the firm name,(b)the place or principal place of business of the firm,(c)the names of any other places where the firm carries on business,(d)the date when each partner joined the firm,(e)the names in full and permanent addresses of the partners, and(f)the duration of the firm.The statement shall be signed by all the partners, or by their agents specially authorised in this behalf.(2)Each person signing the statement shall also verify it in the manner prescribed.(3)A firm name shall not contain any of the following words, namely:—“Crown”, “Emperor”, “Empress”, “Empire”, “Imperial”, “King”, “Queen”, “Royal”, or words expressing or implying the sanction, approval or patronage of Government, except when the State Government signifies its consent to the use of such words as part of the firm name by order in writing ***.[For the state of Uttarakhand]58. Application for registration. -(1)The registration of a firm may be effected at any time by uploading on the website following statement in the prescribed online form and accompanied with prescribed fees to the Registrar of the area in which any place of business of the firm is situated or proposed to be situated, stating -(a)the firm name,(b)the place or principal place of business of the firm,(c)the names of any other places where the firm carries on business,(d)the date when each partner joined the firm,(e)the names in full and permanent addresses of the partners, and (/) the duration of the firm.The statement shall be digitally signed by all the partners or by their agents specially authorised in this behalf.(2)The applicant, signing the statement shall also upload to the website, verifying the statement recorded in the online format mentioned in sub-section (1), verifying it in the affidavit certified by the Notary on the non-judicial stamp paper of Rs 10.(3)The desired enclosure shall also be uploaded on website, by the applicant.(4)A firm name shall not contain the word Union, State, Land Mortgage, Land development, Cooperative, Gandhi, Reserve Bank or any of the words expressing or implying the sanction, approval or patronage of Government, except when the State Government signifies its consent to the use of such words as part of the firm name by order in writing.(5)The prescribed fee of registration shall be submitted online after the online approval given by the Registrar.(6)After submitting the prescribed registration fee the digitally signed registration certificate may be downloaded from the website by the applicant.
