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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Madhya Pradesh - Subsection

Section 18(iii) in The M.P. Partnership (Registration of Firms) Rules, 1951

(iii)At the expiration of the time mentioned in the notice the Registrar shall, unless cause is shown previously by the partners, strike the name of the firm off the register, and shall publish notice of the fact in the "Madhya Pradesh Gazette" and on such publication the firm shall be considered to be dissolved.