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THE INDIAN PARTNERSHIP (PONDICHERRY AMENDMENT) ACT, 1969
THE INDIAN PARTNERSHIP (PONDICHERRY AMENDMENT) ACT, 1969
(No. 8 of 1%9)
ARRANGEMENT OF SECTIONS
SECTION
1. Short title, extent and commencement
2. Amendment of section 58.
3. Substitution of new Schedule for Schedule I.
THE INDIAN PARTNERSHIP (PONDICHERRY AMENDMENT) ACT, 1969.
(Act No. 8 of 1969)
26th July, 1969.
An Act further to amend the Indian Partnership Act, 1932, in its application to the Union territory of Pondicherry.
Be it enacted by the Legislative Assembly of Pondicherry in the Twentieth Year of the Republic of India as follows :-
Short title, extent and commencement.
1. (1) This Act may be called the Indian Partnership (Pondicherry Amendment) Act, 1969.
(2) It extends to the whole of the Union territory of Pondicherry.
1(3) It shall come into force on such date as the Lieutenant-Governor, Pondicherry, may, by notification in the Official Gazelle, appoint.
Amendment of Section 58.
2. In the Indian Partnership Act, 1932 (Central Act 9 of 1932) (hereinafter referred to as the principal Act), for sub-section (3) of section 58, the following sub-sections shall be substituted, namely :-
"(3) The Registrar shall refuse to register,-
(a) a firm under sub-section (I), or
(b) an alteration of the firm name,
if the proposed firm name or the alteration of the firm name is identical with the name by
