(a)On every document filed under this Act the Registrar shall endorse the following particulars, namely:-(i)The number borne by the firm on the register,(ii)The name of the firm,(iii)The descriptions of the documents,(iv)The serial number of the documents, and(v)The date of filing.(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.In the matter of...........I hereby certify that the undermentioned documents have this day been duly filed and registered pursuant to the provisions of the Indian Partnership Act, 1932.Given under my hand and seal this .........day of............ 19.......... Fee Rs. ...........SealRegister.
