- An index to the register of firms shall be maintained in Form 'B' a number of pages of the form being allotted to each letter of the alphabet. As soon as a firm is registered or when the name of a registered firm is changed, the firm name shall be indexed alphabetically with reference to the initial letter of the firm name and on the dissolution of a firm the name shall be cancelled in red ink. Every such entry or cancellation and any necessary remarks relating thereto shall be signed by the Registrar.
