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INDIAN PARTNERSHIP (WEST BENGAL AMENDMENT) ACT, 1993
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INDIAN PARTNERSHIP (WEST BENGAL AMENDMENT) ACT, 1993
23 of 1993
30th September, 1994
An Act to amend the Indian Partnership Act, 1932, in its application to West Bengal. WHEREAS it is expedient to amend the Indian Partnership Act, 1932, in its application to West Bengal, for the purposes and in the manner hereinafter appearing; It is hereby enacted as follows :
Section 1 Short title and commencement
(1) This Act may be called the Indian Partnership (West Bengal Amendment) Act, 1993.
(2) It shall come into force on such date as the State Government may, by notification in the Official Gazette, appoint.
Section 2 Application of the Act
The Indian Partnership Act, 1932 (hereinafter referred to as the principal Act), shall, in its application to West Bengal, be amended for the purpose and in the manner hereinafter provided.
Section 3 Substitution of new Schedule for Schedule I of Act 9 of 1932
In the principal Act, for Schedule I, the following Schedule shall be substituted:
SCHEDULE 1 Maximum Fees
Maximum Fees
[See sub-section (1) of section 71.1
Document or Act in respect of which the fee is payable
Maximum fee
Statement under section 58 Statement under section 60 Intimation under section 61
Three thousand rupees. One thousand rupees. One thousand rupees.
Intimation under section 62
One thousand rupees.
Notice for recording of changes in a firm under sub-section (1) of section 63
One thousand rupees.
Notice for recording of dissolution of a firm under sub-section (1) of section 63
One thousand rupees.
Notice for recording of a minor becoming or not becoming, on attaining majority, a partner under sub-section (2) of section 63
One thousand rupees.
Application under section 64
Inspection of the Register of Firms under sub-section (1) of section 66
One thousand rupees. Fifty rupees.
Inspection of documnets relating to a firm under sub-section (2) of section 66
Fifty rupees.
Copies from the Register of Firms
Fifty rupees.
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