Form for Notice of
Change of Address of the Firm
Firm Name
Registered Address
I,
shri ................................. 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
b.
The
firm has begun to carry on business at
I declare that all
the above particulars are true to the best of my knowledge arid 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 ............................ 2000.
.........................
Signature
Certified that the
person who has signed this notice has signed it in my presence and he has
affirmed that particulars furnished therein are true.
.........................
Signature
of the Witness
Notes:
1.
Strike
out item not required.
2.
This
notice must be signed by a partner or his agent specially authorised in this
behalf in the presence of witness who must be a Gazetted Officer, a Justice of
Peace, a Magistrate, an Attorney of the High Court, an Advocate, a Pleader or a
Chartered Accountant.
