Section 8 in The M.P. Partnership (Registration of Firms) Rules, 1951
8. Protest against entries in Register.
- Where any partner or other person interested wishes to dispute any entry made in the Register of Firms, he shall notify the Registrar of his dispute in writing and the Registrar shall make an entry at the end of the existing entries and shall make a red ink reference to the disputed entry in the remarks column against the entry so disputed.
