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[Cites 0, Cited by 0] [Section 64] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 64(2) in The Jammu and Kashmir State Partnership Act, 1996

(2)On application made by all the parties who have signed any document relating to a firm filed under this Chapter, the registrar may rectify any mistake in such document or in the record or note thereof made in the Register of Firms.