86540
Lawyers Network
103860
Users
630
Cities Serving
114
Law Schools Network
59824
INDIAN PARTNERSHIP (MAHARASHTRA AMENDMENT) ACT, 1973
[ACT No. XXV OF 19731]
[May 1973]
An Act to amend to Indian Partnership Act, 1932, in its application to the State of Maharashtra
WHEREAS, it is expedient to amend the Indian Partnership Act, 1932, in its application to the State of Maharashtra, for the purposes hereinafter appearing; It is hereby enacted in the Twenty-fourth Year of the Republic of India as follows
SECTION 01: SHORT TITLE AND COMMENCEMENT
(l) This Act may be called the Indian Partnership (Maharashtra Amendment) Act, 1973.
(2) It shall come into force on such date as the State Government may, by notification in the Official Gazette, appoint.
SECTION 02: AMENDMENT OF SCHEDULE ITO ACT IX OF 1932
In Schedule I appended to the Indian Partnership Act, 1932, in its application to the State of Maharashtra, under the heading “Maximum Fees”, —
(1) for the words “Three rupees” the words “Fifteen rupees” shall be substituted
(2) for the words “One rupee” wherever they occur, the words “Five rupees” shall be substituted
(3) for the words “Eight annas” at both the places where they occur, the words “Two rupees and fifty paise” shall be substituted
(4) for the words.. “Four annas” the words “Fifty paise” shall be substituted.
1. For Statement of Objects and Reasons, see Maharashtra Government Gazette, 1973, Part V, p. 668.
2. 1st day of September 1973 (see ON., I. & LD., No. IPA. 1068/23609-LND. I Di. 44—1973).
86540
103860
630
114
59824