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State of Madhya Pradesh - Section

Section 3 in The M.P. Partnership (Registration of Firms) Rules, 1951

3. Form and verification of statements under Sections 58 and 60.

- The statements submitted for the Registrar under Sections 58 and 60 of the Act shall be in Forms I and II, respectively, annexed to these rules, and shall be verified in the manner set forth in the note at the bottom of those forms.