Section 18(ii) in The M.P. Partnership (Registration of Firms) Rules, 1951
(ii)If the Registrar receives an answer from any of the partners to the effect that the firm is not carrying on business or is not in operation or if he does not receive any answer within one month from the date of the posting of the letter, he shall publish in the "Madhya Pradesh Gazette" and send to all the partners by registered post, a notice that at the expiration of three months from the date of that notice the name of the firm mentioned therein shall, unless cause is shown to the contrary, be struck off and the firm shall be dissolved and the registration shall be deemed cancelled.
