NOTICE OF CHANGE IN THE NAME OF PARTNER AND HIS PERMANENT ADDRESS

Firm Name .............

Registered Address .............

Notice is hereby given pursuant to Section 62 of the Indian Partnership Act, 1932, that the changes specified below have occurred in this firm:-

(a) Change in the name of any partner in a registered firm,-

Former name of partner.............

Name as now altered by the partner.............

Date on which he changed his name.............

(b) Change in the permanent address of any partner in a registered firm,-

Previous Address .............

Present Address .............

Date on which he changed his address .............

I.............the above-named.............solemnly affirm that what is stated in paragraphs .............is true to my own knowledge, and that what is stated in the remaining paragraphs is stated on information and belief, and I believe the same to be true :

I also declare on solemn affirmation 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.

Solemnly affirmed at .............

Dated this .............day of.............20….

Signature

Certified that the person who has signed this notice has signed it in my presence and has affirmed that the particulars furnished therein are true.

Signature of witness and designation

Note 1.-Strike out item not required.

Note 2.-This notice must be signed by a partner or his agent specially authorised in this behalf on solemn affirmation before a Magistrate or other Officer duly empowered to administer Oaths.