(D). FORMS GENERALLY USED IN CONNECTION WITH REGISTRATION OF FIRM AND OTHER PROVISIONS OF INDIAN PARTNERSHIP ACT, 1932
FORM FOR NOTICE OF CHANGE OF CONSTITUTION OF THE FIRM
Form E
Firm Name: M/s _________________
Registered Address: _______________
I/We, Sh. _____________ and Sh. ______________ being partner/s in the above mentioned firm _____________/an agent of a partner in the above mentioned firm ……………………../a person specially authorised by a partner in the above mentioned firm to give notice in this behalf hereby give notice that -
a. the constitution of the firm has changed as follows:
1. Mr./M/s. _______________ of _________________ has/have joined the firm as new partner/partners on _________
2. Mr./M/s. _______________ of ________________ has/have resigned as partner/partners of the firm with effect from ___________
OR
b. The said firm has been dissolved on _____________
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
Certified that persons who have signed the application have signed it in my presence and have affirmed that the particulars furnished therein are true.
In the case of person not conversant with English language, the contents of the above particulars have been explained to him in a language familiar to him and he has affirmed the truth thereof.
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.
