Section 17(1) in Rajasthan Partnership Rules, 1952
(1)On the dissolution of a firm, an entry to that effect shall be made opposite the firm's name in the register by writing the work, 'dissolved' in red ink and noting the date of its dissolution: and at the expiration of five years from the date of the entry of dissolution in the register, the file and papers relating to such firm may be destroyed:Provided that its certificate of registration and the dissolution orders shall be retained permanently.
