Section 9(4) in The Prevention of Money-laundering (Maintenance of Records of the Nature and Value of Transactions, the .. of the Banking Companies, Financial Institutions and Intermediaries) Rules, 2005
(4)Where the client is a partnership firm, it shall for the purposes of sub-rule (1) submit to the banking company, or the financial institution, or the intermediary 2 [one certified copy] of the following documents:—(i) registration certificate;(ii)partnership deed; and(iii)an officially valid document in respect of the person holding an attorney to transact on its behalf.
