Section 10 in The M.P. Partnership (Registration of Firms) Rules, 1951
10. Translation to be furnished where original not in English.
- If any document required to be submitted under the Act or any portion of such document is not in the English language, an English translation of such document or portion, certified as correct by at least one-partner (or his authorised agent), shall be furnished along with each copy of such document submitted to the Registrar.
