Form of giving Notice of Change of Constitution of the Firm

Firm Name

Registered Address

1.      I being a partner 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./Messrs. ........................................................... of has/have joined the firm as new partner/partners on

2.       Mr/Messrs. ............................................................ of has/have retired as partner/partners of the firm with effect from

a.       

b.      the said firm has been dissolved on .........................

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 ................., 2000.

.........................

Signature

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

In the case of person not conversant with the 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.

.........................

Signature of the witness

Notes:

1.       Strike out item (a) or (b) whichever is not applicable.

2.       Give dates according to the English calendar.

3.       In case there is only one person left the firm should be considered as dissolved and the form should be filled in accordingly.

4.       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 the Peace, a Magistrate, an Attorney of the High Court, an Advocate, a Pleader or a Chartered Accountant.