- An index to the Register of Firms shall be maintained in Form B, a number of pages of the form being allotted to each letter of the alphabet. As soon as a firm is registered or when the firm name shall be indexed alphabetically with reference to the initial letter of the firm-name and on the dissolution of the firm the name shall be cancelled in red ink.Every such entry or cancellation and any necessary remarks relating thereto shall be signed by the Registrar.
