FORMS GENERALLY USED IN CONNECTION WITH REGISTRATION OF FIRM AND OTHER PROVISIONS OF INDIAN PARTNERSHIP ACT, 1932
FORM FOR REGISTRATION OF FIRM
FORM A
[Rule 4(ii)]
Application for Registration of Firm by the Name M/s _______________
Presented or forwarded to the Registrar of Firms for filing by__________
We, Sh._____________ and Sh.__________ the undersigned, being the Partners of the Firm M/s ___________ hereby apply for Registration of the Firm and for that purpose supply the following particulars in pursuance of section 58 of the Indian Partnership Act, 1932.
Place of Business (a) Principal Place: __________
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Name of Partners in full |
Permanent Address in full |
Date of Joining |
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1. 2. 3. |
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Duration of the Firm :
Station :
Date :
Signature of all Partners or their specially authorised agents
I, _________ son of __________ years of age ________of ________ do hereby declare that that above statement is _________ true and correct to the best of my knowledge and belief.
Date : Signature of Partner
Witness:
I, ____son of _________ years of age ___________ of ___________ do hereby declare that that above statement is _________true and correct to the best of my knowledge and belief.
Date :
Signature of Partner:
Witness:
I, _______ son of _____________ years of age ___________ of ___________ do hereby declare that that above statement is __________ true and correct to the best of my knowledge and belief.
Date :
Signature of Partner
Witness:
Note: The witness must be a Gazetted Officer, a Justice of the Peace, a Magistrate, an Attorney of the High Court, an Advocate, a Pleader or a Chartered Accountant.
