(a)Upon the registration of a firm the Registrar shall grant to the firm an acknowledgement in Form C and on the filing of any documents required to be filed under the Act he shall grant to the person at whose instance it is filed an acknowledgement in Form D.(b)On every document filed under this Act, by, or relating to a firm, 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 description of the document;(iv)the serial number of the document; and(v)the date of filing.The Registrar shall also affix his signature and the seal of his office to every such document.(c)If there is no space on the document for entering the particulars referred to in sub-rule (b), the entry shall be made on a separate paper which shall be attached to the document and a note of the fact shall be made on the document itself and shall be signed by the Registrar.
