Indian Partnership (Tamil Nadu Amendment) Act, 1982*
| [Tamil Nadu Act No. 38 of 1982]* | [11th August, 1982] |
An Act further to amend the Indian Partnership Act, 1932, in its application to the State of Tamil Nadu
Be it enacted by the Legislature of the State of Tamil Nadu in the Thirty-third year of the Republic of India as follows:-
* Received the assent of the President on the 5th August, 1982, first published in the Tamil Nadu Government Gazette Extraordinary on the 11th August, 1982 (Aadi 26, Thunthubi, Thiruvalluvar Aandu-2013)
* For Statement of Objects and Reasons, see Tamil Nadu Government Gazette Extraordinary, dated the 30th March, 1982, Part IV-Section 1, page 335.
1. Short title, extent and commencement.- (1) This Act may be called the Indian Partnership (Tamil Nadu Amendment) Act, 1982.
(2) It extends to the whole of the State of Tamil Nadu.
(3) It shall come into force on such date as the State Government may, by notification, appoint.
2. Substitution of new Schedule for Schedule I to Central Act IX of 1932.- For Schedule I to the Indian Partnership Act, 1932 (Central Act IX of 1932), the following Schedule shall be substituted, namely:-
Schedule 1
"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. | |
| 1. Statement under section 58 .. .. | 50 00 |
| 2. Statement under section 60 .. .. | 5 00 |
| 3. Intimation under section 61 .. .. | 5 00 |
| 4. Intimation under section 62 .. .. | 5 00 |
| 5. Notice under section 63 .. .. | 5 00 |
| 6. Application under section 64 .. .. | 5 00 |
| 7. Inspection of the Register of Firms under sub-section (2) of section 66. | 2 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. | 2 00 for each inspection of all documents relating to one firm. |
| 9. Copies from the Register of Firms .. | 0 50 for each hundred words or part thereof.". |