FORMS GENERALLY USED IN CONNECTION WITH REGISTRATION OF FIRM AND OTHER PROVISIONS OF INDIAN PARTNERSHIP ACT, 1932
FORM FOR SPECIFYING ALTERATION IN THE FIRM NAME OR IN THE LOCATION OF THE PRINCIPAL PLACE OF BUSINESS OF THE FIRM
FORM B
We, the undersigned, being the partners of the firm M/s ____________ whose registered address is at ____________ hereby notify that pursuant to section 60(1) of the Indian Partnership Act, 1932, the changes specified below have occurred in this firm:
(a) Change in the firm name: __________
(b) Change in the location of the principal Place of business of the firm: ___________
We declare that all the above particulars are true to the best of our knowledge and belief as on this date.
I/We also declare that up to the date of submission of this application there has not been any change in any of the particulars previously intimated save and except the change notified above.
Dated this ______ day of ______ 20___
Signatures of the Partners
Certified that the persons who have signed the application have signed it in my presence and have affirmed that the particulars furnished therein are true.
Signatures of Witnesses
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.
