40. Insolvency petition by a firm should show names of all the Partners and an affidavit that all partners concur in the filing of the petition.
- Where a firm of debtors files an insolvency petition, the same shall contain the names in full of the individual partners, and if such petition is signed in the firm's name the petition shall be accompanied by an affidavit made by the partner who signs the petition showing that all the partners concur in the filing of the same.
