(1)On the dissolution of a firm, an entry to that effect shall be made opposite the firm's name in the register by writing the work, 'dissolved' in red ink and noting the date of its dissolution: and at the expiration of five years from the date of the entry of dissolution in the register, the file and papers relating to such firm may be destroyed:Provided that its certificate of registration and the dissolution orders shall be retained permanently.(2)The following registers shall be retained permanently:-(a)Register of firms,(b)Alphabetical index prepared under Rule 12,(c)File register.Other registers may be destroyed after five years.Form AApplication for Registration of Firm(See Section 58)We, the undersigned, being partners hereby apply for registration as a firm and for that purpose supply the following particulars pursuant to Section 58 of the Indian Partnership Act, 1932:-(a)Firm's name.........(b)Place or principal place of business of the firm.........(c)Names of any other places where the firm carries on business(d)Date on which each partner joined the firm..........(e)Names in full and permanent addresses of the partners............(f)Duration of the firm........Dated this............day of 19... Witnesses to the signature of...........N.B.- This form must be signed by all partners or their agents specially authorised in this behalf in the presence of witnesses or a witness who must be a Gazetted Officer, a Magistrate, Notary Public or an Advocate of the High Court.Form BStatement specifying alterations in the firm's name or in the location of the principal place of business of the firm.(See Section 60)We, the undersigned, being the partners of the firm of. whose registered address is at...........hereby notify, pursuant to Section 60 (1) of the Indian Partnership Act, 19132, the changes specified below have occurred in this firm:-(a)Change in the firm's nameNew Name.............(b)Change in the location of the principal place of business of the firm:-New place of business...............Dated this..................... day of.......... 19....................Witnesses to the signature of.......N.B.-(1) Strike out item not required.(2)This form must be signed by all partners or their agents specially authorised in this behalf in the presence of a witness or witnesses who must be a Gazetted Officer, a Magistrate, a Notary Public or an Advocate of the High Court.Form CNotice of Change of Address(See Section 61)Firm's NameRegistered address..............Notice is hereby given pursuant to Section 61 of the Indian Partnership Act, 1932, that the changes specified below have occurred in this firm:-(a)[ The firm has discontinued business at] [Such place must not be principal place of business.](b)The firm has begun to carry on business at..........Dated this............day of..................... 19............Witness to the signature of.........N. B.-(1) Strike out item not required.(2)This form must be singed by any partner or agent of the firm in the presence of a witness or witnesses who must be a Gazetted Officer, a Magistrate, a Notary Public or an advocate of the High Court.Form DNotice of change in the name of Partner and his permanent address.(See Section 62)Firm's name...................Registered address............Notice is hereby given pursuant to Section 62 of the Indian Partnership Act, 1932, that the changes specified below have occurred in this firm:-(a)Change in the name of any partner in a registered firm.(b)Change in the permanent address of any partner in a registered firm.Dated this....................... day of.............................. 19.....Witnesses to the signature of.........N.B.-(1) Strike out item not required.(2)This form must be singed by any partner or agent of the firm in the presence of a witness or witnesses who must be a Gazetted Officer, a Magistrate, a Notary Public or an advocate of the High Court.Form ENotice of change of constitution.(See Section 63)Firm's name........Registered address......a partner in the above mentioned firm..........................................................................an agent of a partner in the above mentioned firmI being a person specially authorised by a partner in the above-mentioned firm to give notice in this behalf hereby give notice that-(a)[ The constitution of the firm has been altered by] [Give full name and address of any new partner and date of his joining the Firm.](b)The said firm has been dissolved.Dated this............. day of.................. 19........................Witnesses to the signature of.............N.B.-(1) Strike out item not required.This form must be singed by any partner or agent of any person specially authorised in this behalf in the presence of a witness or witnesses who must be a Gazetted Officer, a Magistrate, a Notary Public or an advocate of the High Court.Form FNotice of Election by a person admitted as a Minor to the Benefits of Partnership in a firm to become or not to become a Partner(See Section 63 (2)]Firm's name................Registered address.........Partnership in the firm......................in the firm having beenBenefits of partnership.................................hereby give notice thatspecially authorised in this behalfI have elected to become.................................a partner in the abovethe said person has not be become mentioned firm.Dated this.......... day of............................ 19......Witness to the signature of.....N. B.-(1) Strike out item not required.(2)This form must be singed by any partner or agent of any person specially authorised in this behalf in the presence of a witness or witnesses who must be a Gazetted Officer, a Magistrate, a Notary Public or an advocate of the High Court.
