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[Cites 0, Cited by 0] [Section 21] [Entire Act]

State of Madhya Pradesh - Subsection

Section 21(2) in The M.P. Partnership (Registration of Firms) Rules, 1951

(2).........Signature of the partners ortheir specially authorised agents.I, ...........son of..................years of age.......do hereby declare that the above statement is true and correct to the best of my knowledge and belief.Date........................ .......Witness..............................................................................................Signature...............................................I, ..........son of.............years of age................do hereby declare that the above statement is true and correct to the best of my knowledge and belief.Date........................ .......Witness..............................................................................................Signature...............................................If any partner is a minor the fact whether he is entitled to the benefits of partnership should be set out herein.N.B. - This form must be signed by all partners or their agents specially authorised in this behalf in the presence of a witness or witnesses who must be either a Gazetted Officer, Advocate, Pleader or Chartered Accountant.Form No. II[See Rule 3]Filing Fee - RE. 1The Indian Partnership Act, 1932Statement of alteration in the name of the firm or in the location of the principal place of business.Presented or forwarded to the Registrar of Firms for filing by.........We, the undersigned, being the partners of the firm Registration No date of registration hereby supply the following partners in pursuance of Section 60 (1) of the Indian Partnership Act, 1932 :Registration No........Name of the Firm ..........Date...........
Previous name New name
(1) (2)
Previous place of business  
Previous place New Place
(1) (2)
   
Station .............Date..............................Signature of the partners or their specially authorised agents.I,.......son of.............years of age do hereby declare that the above statement is true and correct to the best of my knowledge and belief.Date........................ .......Witness..............................................................................................Signature...............................................I,......... son of.........years of age............do hereby declare that the above statement is true and correct to the best of my knowledge and belief.Date........................ .......Witness..............................................................................................Signature...............................................N.B. - Strike out item not required.Form No. III[See Rule 4]Filing Fee - RE. 1The Indian Partnership Act, 1932Intimation of change in the place of business ............ (other than principal place of business).Presented or forwarded to the Registrar of Firms for filing by.......Under Section 61 of the Indian Partnership Act, 1932, intimation is hereby given at the changes specified below have occurred in the place of business of the firmDate of RegistrationRegistration No.Date of change