(1) The registration of a firm may be effected at any time by sending by post or delivering to the Registrar of the area in which any place of business of the firm is situated or proposed to be situated, a statement in the prescribed form and accompanied by the prescribed fee, stating—

(2) Each person signing the statement shall also verify it in the manner prescribed.

(3) A firm name shall not contain any of the following words, namely:— 14 “Crown”, “Emperor”, “Empress”, “Empire”, “Imperial”, “King”, “Queen”, “Royal”, orwords expressing or implying the sanction, approval or patronage of1*** Government 2***,except 3[when the State Government] signifies 4[its] consent to the use of such words as part of the firm name by order in writing 5***. STATE AMENDMENT Goa, Daman and Diu The Government of Goa is hereby pleased to levy a non-refundable processing fee of Rs. 1,000/- (Rupees one thousand only) for processing the documents for registration of Partnership Firm under the Indian Partnership Act, 1932 (Central Act 9 of 1932). This Order shall come into force with effect from the 1st day of April, 2017. (Published in the Official Gazette Series I No. 52 (Extraordinary-2) dated 31-3-2017) (w.e.f. 8-5-2017- LD(Estt.) (C)/407 dated 31-3-2017) Uttarakhand Substitution of section 58.—In the Indian Partnership Act, 1932, (hereinafter referred to as the Principal Act) section 58 shall be substituted as follows, namely:- 58. Application for registration.—

(1) The registration of a firm may be effected at any time by uploading on the website following statement in the prescribed online form and accompanied with prescribed fees to the Registrar of the area in which any place of business of the firm is situated or proposed to be situated, stating.—

(2) The applicant, signing the statement shall also upload to the website, verifying the statement recorded in the online format mentioned in sub-section

(1), verifying it in the affidavit certified by the Notary on the non-judicial stamp paper of Rs. 10/.

(3) The desired enclosed shall also be uploaded on website, by the applicant.

(4) A firm name shall not contain the word Union, State, Land Mortgage, Land development, Cooperative, Gandhi, Reserve Bank or any of the words expressing or implying the sanction, approval or patronage of Government, except when the State Government signifies its consent to the use of such words as part of the firm name by order in writing.

(5) The prescribed fee of registration shall be submitted online after the online approval given by the Registrar. 1. The words “the Crown or the Central Government or any Provincial” omitted by the A. O. 1950. The words “the CentralGovernment or any Provincial Government or the Crown Representative” were subs. by the A. O. 1937 for “the G. of I. or a L. G.” 2. The words “or the Crown Representative” omitted by the A.O. 1948. 3. Subs. by the A.O. 1937, for “when the G.G. in C.”. 4. Subs.ibid. for “his” 5. The words “under the hand of one of the Secretaries to the G. of I.” omitted, ibid. 15

(6) After submitting the prescribed registration fee the digitally signed registration certificate may be downloaded from the website by the applicant. [Vide Uttarakhand Act 5 of 2019, s. 2] Rajasthan Amendment of section 58, Central Act IX of 1932.—For sub-section

(3) of section 58 of the Indian Partnership Act, 1932 (Central Act IX of 1932), hereinafter referred to as the principal Act, the following sub-sections shall be substituted, namely :- "

(3) No firm shall be registered by a name which, in the opinion of the State Government, is undesirable.

(4) Except with the previous sanction in writing of the State Government, no firm shall be registered by a name which contains any of the following words, namely:-