Indian Partnership (1[Tamil Nadu] Amendment) Act, 1965*
| 1[Tamil Nadu Act No. 35 of 1965]2 | [2nd February, 1966] |
An Act further to amend the Indian Partnership 1932 in its application to the 3[State of Tamil Nadu]
Be it enacted by the Legislature of the 3[State of Tamil Nadu] in the Sixteenth Year of the Republic of India as follows:-
1 These words were substituted for the word "Madras" by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.
* Received the assent of the President on the 22nd January, 1966, first published in the Fort St. George Gazette on the 2nd February, 1966 (Magna 13, 1887)
2 For Statement of Objects and Reasons, see Fort St. George Gazette Extraordinary, dated the 15th July, 1965, Part IV-Section 3, page 51.
3 This expression was substituted for the expression "State of Madras" by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.
1. Short title, extent and commencement.- (1) this Act may be called the Indian Partnership (1[Tamil Nadu] Amendment) Act, 1965.
(2) It extends to the whole of the 3[State of Tamil Nadu].
(3) It shall come into force on such date as the State Government may, by notification, appoint.
1 These words were substituted for the word "Madras" by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.
3 This expression was substituted for the expression "State of Madras" by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.
2. Amendment of section 58, Central Act IX of 1932.- For sub-section (3) of section 58 of the Indian Partnership Act, 1932 (Central Act IX of 1932) (hereinafter referred to as the principal Act), the following sub-sections shall be substituted, namely:-
"(3) No firm shall be registered by a name which, in the opinion of the State Government, is undesirable.
(4) Except with the previous sanction in writing of the State Government, no firm shall be registered by a name which contains any of the following words, namely:-
(a) ‘Union’, ‘State’ ‘President’ Republic for any word expressing or implying the sanction, approval or patronage of the Central or any State Government; and
(b) ‘Municipal’ ‘Chartered’ or any word which suggests or is calculated to suggest connection with any municipality or other local authority:
Provided that nothing in this sub-section shall apply no any firm registered before the date of the commencement of the Indian Partnership (1[Tamil Nadu] Amendment) Act, 1965.
1 These words were substituted for the word "Madras" by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.
3. Substitution of new Schedule for Schedule I to Central Act IX of 1932.- For Schedule I to the principal Act, the following Schedule shall be substituted, namely:-
Schedule
"Schedule I
Maximum fees
[See sub-section (1) of section 71]
| Document or Act in respect of which the fee is payable. | Maximum fee. |
| (1) | (2) |
| Rs. P. | |
| 1. Statement under section 58 .. | 10 00 |
| 2. Statement under section 60 .. | 3 00 |
| 3. Intimation under section 61 .. .. | 3 00 |
| 4. Intimation under section 62 .. .. | 3 00 |
| 5. Notice under section 63 .. .. | 3 00 |
| 6. Application under section 64 .. .. | 3 00 |
| 7. Inspection of the Register of Firms under sub-section (1) of section 66 .. | 1 00 for inspecting the entry of each firm in the Register. |
| 8. Inspection of documents relating to a firm under sub-section (2) of section 66 .. .. | 1 00 for each inspection of all documents relating to one firm. |
| 9. Copies from the Register of Firms .. .. | 0 40 for each hundred words or part thereof.". |