| [Repealed by Act 1 of 1938, S. 2 and Sch.]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:-
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.
1 Repealed by Act 1 of 1938, S. 2 and Sch.
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.
1 Repealed by Act 1 of 1938, S. 2 and Sch.