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State of Madhya Pradesh - Section

Section 7 in The M.P. Partnership (Registration of Firms) Rules, 1951

7. Amendment of entries in Register.

- When an entry made in the Register of Firms is to be amended, the amendment shall be shown by drawing a red line through the entry and making a suitable note in the remarks column opposite to the entry concerned and the new entry shall be made at the end of the existing entry or entries with suitable cross-reference.