(C). FORMS GENERALLY USED IN CONNECTION WITH REGISTRATION OF FIRM AND OTHER PROVISIONS OF INDIAN PARTNERSHIP ACT, 1932
FORM FOR NOTICE OF CHANGE OF ADDRESS
Form C
Firm Name: M/s ______________
Registered Address: ____________
I/We, Sh. _________ and Sh. ___________, hereby give notice pursuant to section 61 of the Indian Partnership Act, 1932, that the changes specified below have occurred in the firm:
a. The firm has discontinued business at ________________ (Old Address)
b. The firm has begun to carry on business at _____________(New Address)
I/We declare that all the above particulars are true to the best of my/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 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.
