Section 9 in The M.P. Partnership (Registration of Firms) Rules, 1951
9. Index to Register of Firms.
(a)An index to the Register of Firms shall be prepared in English on loose sheets, lettered alphabetically, and shall contain the particulars shown in Form VIII annexed lo these rules. A fresh index shall be prepared for each financial year. The name of each firm shall be indexed as soon as the entries relating thereto are made in the Register of Firms.(b)After all the firms registered in a year have been indexed, the index shall be checked by the Registrar who shall attest it in token of such check and the pages shall then be numbered in ink.(c)The index for each year shall, after it has been checked, be bound into volumes of convenient size.
