Indian Partnership Act, 1932
60. Recording of alterations in firm name and principal place of business
- When an alteration is made in the firm name or in the location of the
principal place of business of a registered firm, a statement may be sent to the
Registrar accompanied by the prescribed fee, specifying the alteration and
signed and verified in the manner required under section 58.
- When the Registrar is satisfied that the provisions of sub-section (1) have
been duly complied with, he shall amend the entry relating to the firm in the
Register of Firms is accordance with the statement, and shall file it along with the statement
relating to the firm filed under section 59.
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