Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Odisha - Section

Section 13 in The Orissa Partnership Rules, 1943

13. Preservations and elimination of registers and records.

- The Register of Firms and the index thereto shall be preserved permanently. All other records including the statement referred to in Section 58, relating to any firm, may be destroyed on the expiry of five years from the date of the dissolution of such firm.