Form of giving notice of change in the name of the Partner and his Permanent Address
First
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
a.
b. Change
in the permanent address of any partner in a registered firm:
Previous Address
Present Address
I
declare that all the above particulars are true to the best of my knowledge and
belief as on this date. We/I 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 ...........................year .........................
Signatures
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 the witness
1. Notes: Strike
out item not required.
2. This
notice must be signed by partner or his agent specially authorised in this
behalf in the presence of witness who 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.
