- The Register of Firms shall be maintained in Form A. The name of, and the particulars relating to each firm shall be entered in the said Register in the order of the Registration of the firm, on a separate page or pages. Each firm shall be assigned a number in a consecutive series commencing and ending with a calendar year. A note of every document filed by, or relating to, a firm shall be entered in the Register in the page or pages allotted to such firm and shall be signed by the Registrar.
