Preamble
| [Repealed by Act 1 of 1938, S. 2 and Sch.] | |
| [Passed by the Indian Legislature.] | |
| (Received the assent of the Governor General on the 5th March, 1932.) | |
An Act to amend the Indian Companies (Amendment) Act, 1930, for a certain purpose.
Whereas it is expedient to amend the Indian Companies (Amendment) Act, 1930 (XIX of 1930), for the purpose hereinafter appearing; It is hereby enacted as follows:-
Section 1. Short title
1. Short title:- 1[* * *]
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Prior to repeal by Act 1 of 1938, Section 1 read as:
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1. Short title.- This Act may be called the Indian Companies (Supplementary Amendment) Act, 1932.
Section 2. Amendment of section 2, Act XIX of 1930
2. Amendment of section 2, Act XIX of 1930:- 1[* * *]
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Prior to repeal by Act 1 of 1938, Section 2 read as:
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2. Amendment of section 2, Act XIX of 1930.- In the proviso substituted by sub-clause (ii) of clause (a) of section 2 of the Indian Companies (Amendment) Act, 1930 (XIX of 1930), for the words "whereof the partners all", the words "whereof all the partners practising in India" shall be substituted.