...... r. tiepartment [Legal fiduice) , . ..... ! . . . . . . . . . . .,,:... 1 .-. 4
Hotlfiption,. . ,, ., , .I ! , , . . , . . , , . ! . - : . . . . ,. ,
LD/lb3/g6/78
Whereas certain &aft .rules whioh the Qovm- ment of Goa, Damm and Diu proposes to make in exerche of the powem oonferred .%y Sub-seation (1)
of section 71 of tha I n a n Parhemhip Act,.l93Z
[Central bet 9 of 19321, were published as mqubd by subsection (3). of seation T I of the said Act, at pagefi 442 t o 4.46 of 'the Official Gaa te , Eerie? 'I;
No. 28, dated 19th.Octaber, 1978, under 'Ehe Xdifl-
ontian No. IJ)/l53/G6/78, dated 10th October, 1978
nf La* Departmefit, Covemment of Qoa, Daman and Diu, inviting objections or. suggedtions from .any person likely to be affected tYloreby within thirty days &Om the date of publication oT. Notification in the Offickl Gazette; ! - . . .
And .yher&s the said Qazetk wes. made.avdable' to the publio on j$th Ootober, lS75; . " - .
And whereas no 6bjii~dns and Sukestiona are reoeiwd from the public on the said draft; - . , ",
Now, therefore, excroise of the powem oon- f e m d by sub-section (1). of *Seation 71 of the Indian PaxTner&ip Act, 1932 (Cehtm-1Act'B of 19323, and dl other powem ,ena,Ming him fn'thak behall and in saperadon ,of ofhe Wernment' Notifleakon Nod LD, 69/66 datated- .15l2-1965 ,publii;hed Jn the Officid Gwtke Series I, No. 38, dated
makes the foUo~in@ rules, namely: - tenant Governor of Goa, . . . .. I: _ , . . , .I". . - .
1. SnDd st$ .a& oommcmmt.(l) 'These
rules may. he' (callad the Ooa, Darnan an& Dm ParZnerahip Rules, 1919..
~ 2 ) They e h d cpme.intn force at once.
2. RefW.bim.- In these rules, unless there is anything repugnant in the subjsct or cont&,-
(a) L'ActB' mean8 tha Indian PwtnersUp Act,
1932 (cektral Aot 9 of 1932) i - . .
' ( b ) "Dormqrptn includes statemen%, &tima- . tions a d notices prescribed by the Act'; (c] "liirm" means a firm to which the Act
apphw: .
(dl "Form" means a Form append& to these
xyles;. : . . . . . . . .,.
fs) "Notificatipn" means the Notifieation pu- blished .in &e OffScial Gazettq
(f) "R&strar" means a Regiistr;u: of Wnna a p . pointed undw &ion 57 of Cfie A& '
-8.' Bi?,&g of &rxm~mtts. - (I) AU npplioation8, domnnents and statemen& required ta he f&d under the Act shall be made to the Ryfstrar within whose jurisdiction the firm is casavlne on business and whenit is cprrying on business Within the juriedic- tion of more than one Re&frar, to the Registar within whose jurisdidion' it@ prinoipai place of business is situated. , .
(31 Notice of change of the principal pkoe of business shall be given to the Registrar with whom the flrm is registered, even if the new principal place of business is wibin the jptimlidiction of another
Regisbar. In every such oase Qe first mentioned
1
l%egis$rw $hall mah en ta th&; &eat ih ~agiat.er of R i m IIII~ tlie in& % ereto, md tranaxzftt
the rSc@ to t-&e witb whwa Iuria-
BiatfDa &e new prkoipal plane of businwa &a
&ate& ' 4. Eti& O f *4%g &OqMtsi - D0~Wa.ts. p@ Wer, ~ p @ ~ @ ~ t of the pwdbed fw b&.l~dged
spi% khe E Z e ~ r ih perno& oa' Beat Pa IrinL W g a t
~&l@gwithth tbe peWi'b.M .Pa@,, . ,., ., . ..,, ., ,, . . . . . . ., , ,*lid ehsa a- t3Le i%r"&w: Z$r ?$,? aroyk2e.d :@at yhe8 a , om~18nC i w ~ & e & by a sp.- a y au&orMd %mP, ,o&&d ROW Of.-
nip & &% -- TMjtq df @%oHtB %pi @@ PBTt-
n$$con@&& e h a be ~ w & & F $he 'in"p&Dn &:&e .Re&&rw tb- protra. au&enYicat.im. . * J*.: '.a r ., .- _. . .;. %,. .. . -. . ' 6%) m eta-* t.eq* &a* I*iotloa 58 of tEe Ae% far @ r&&Wtln of tb fha shall he in !Fm nt. . , _ _ . . ' 1 .
tS) a) r l l $ g k & d War @&oh 60 of tb8 d c ~ relattng to c h a m fn ths liym's tww wd the prhe ' a&d ~ i w e of b W e m be in F m ItIL . . ..
441 The wXler eecktan 161 o f the &t of clo-
&g anb opabxg of b~m104w 5Xrran be in Fmn TVn 'F6J The nef2oe m&r d m && oi' ofe Ack of &an@ hi the nmeD and sd&emes af pactam gh& be in F Q ~ P.
161 Qe tldtlce 02 aIciert4M0~- in the wnatikxtian
of. a firm an* di@ola%fon of a W, UB&E mtfm
ssp, of. ale Act, sb*U be ia fnm W Btld m re@ecf;iv&.
j71 %'ha n~fim BP ~ W r a w a . 1 ha, qr mrdahg
a -6T$hip to be gIW m&@ d o h 6S(Pf 6f the Act b~ bp B o r on a t W g rn~50ritg shan b<$
tn ~ern.VIEt,
(8) An Bdex tQ the. B p t of F b n e ahas b& maiataheB.by bpe Regfsmr ia ~ m a z M. B. of DoWmk-n$s ma&& Z@ B s Be gMr@r. - wqiipt of way t6bt&mnt, in@&tlw,
noew ar slay QWW doemmt prmatled b~ &e Aei to be film3 04- @skw& in. h* Oftie, fihe reg is try^^ sW1 Wanline. iZ md V it i s fa& ta be gefgctive or k w p l & s in any of pmtia%lars rqaimd te be gitfan themifl, cr not v&.fied in $216 pracrfberl mau*
ner el. in any Way mt la acc~rdmce with t b pmvi-
I
8BREBS I No. $@ -
&OM @f the Act or chess rWea, he * h a f a h n it 4e
thk hgpr applyhlg fqr filing ca. rmorditxg OF to
t h w $im mawem@ and until patpar rMj,c~tim
or aompi&iOn ie mrud&* fiR &all dot &stw or fUs
the aocttmwt in ~w&m nor ~ k n he fiIe or m g i ~ t 9 ~
#q #&me d o m and mdl tb* pbt@wibkd fma are paid to md hec&ved lqr h&. Thl? Be&br biball, g m h g
receipt of sush fees aet ifl i+ie same.why a8 B! no mob dommwt: has been t e n d w for tutng or rwo*$. or regi@ia%tii
D. Aehwt&gmssat by h e B@gt&sr. -%%e Be-
g-~ m y acksw1edge me recelpt.or filing of any dmmenk necastrarp @%tries ham bwea made
ln, the fleg1Mw of I?~TSIB. $0. B~f@Mts &a$ +%a%stigaW ftll tha R@&tw
4% erne of &@&fes,- '&B Re&&&@ in &a- w(tU011 iastitub such enq&iea a t W e mah h~@- tkatbn %n r*sp&& & any m%&r as mgy fa hiat
0piPi~n 'b% n m m w far pMpW g&mman&e of hts duties an& aWinWmtfop ~f tbB &at, -&aUy wbiea. a Bi uCe ariw araoawt &e aewraf arharn
02 a firm.%# amiewr m y ~ZL ~ i $ d~m&qn OBU
%pen any of $he p m & # or a.1 of thm to pmawa
ang orfg1Dal deed daaumsnt or &her e~rdenc8
as he &inks Pit,
u. ~ ~ & ~ 6 & 6 7 5 ba f%p#& -ff anr persob WheB t o cT.%m eh* m tZle Begistar, aueb emoa
~ g i w t h a a - inmi%& aa dfspkev the mid en* ilaa t b Begfsttrolr ali m&ke
tL rma& to that e%%ot rtl: the md ~f ehe eMing L mtrlw and &&b aim mate a rmwB in m&l& in ,
the r~mrkw & o l ~ ~ ilg.aht,.the em 88 &pute,d.
?"ha Rsghk%%i- ah& tlrt a$ airmag? b6, send-. '
set &tii&tlon c?p such notice to all tfta psstirbr~ af . tbe awOptlletd rtnd % %he - m n &&g melt nbtiee fa ane of tk psstnea to L r m g patZ. nem of mcE rB ~e .&am m q be. ."
=. 4- ef R e g m . - w h rt.tn a*
made; fn it he^ keg~ster is b be the ameadir menC shall be rnMe t tywiag s TIM B e through tb ehw an6 aB,Mag a n w at the e&& hf the
d e e&imBIS A ~ % ~ ' E ~ c I B fa re3 ink in the serial
13. Off4ce of tho Registrar and BuAuws hours. - The office of the Registrar shall be eltuated in the
towns ~f Pax$&, &a@wa, Wazgaav e era W&oLirn
and Bman ia rit offim of *he iqx&ve mb=r&e* hem uf asaxam@ or 66nwma&or@ of %&&I of the &id plsaes &aB at Biu & 9n3 &!$a&. of the Am@-
h tPub t i i Pmmmtm: a d &1 be onen tor Ymaiuaf~
IBrmd#+p &and aukhbrl,i& adalldays wkpt-ed) bewan the hours of 10 8,m. $qd 8.W p.m.
BPoufded th%O be shall fret &a%% Wle rjght, whae
s r ~ kpeotiag ti0 take ce@w w extraaka from any of
the 3acqmt9 erp Et8@i&tms
2
- - 1 W 3 am*& was. Weq& a;UB $41 Mn, 'BI~W-B~ PmaIppB ?#ilBifU@ pae IN w 5amw am - 'a
'E
"If
-aso&nd uons JOJ :day yooq a q tq 'nol?an~laap vans 30 ~ J W J aq i pmzj nuqs pm 'paLoqsop aq 03 aagou pies aql us patcuu
uul~ q3ea 30 sxuaatnaoc oqa no asnm '&nquoa am 03
rvaous aa uosuax a u a r ~ x n ~ ssalrm L ~ ~ e q s .1eys!8a.~l aql
a30a~rp, pad 30
q.1066 padpmq qaw a03 a ~ p d 61Jg JO 7uamrC*d no ,,m~~y 30 .rals@ax,, am UI 3oaaqa uqwd 30 6aFrlaa a m p rfw so.s$mWop a w 23 &us 30 ~ O ' W W J Ldoo pal3W.raa a q ~ ~ k t ~ed8d upid ao wnam'aq W -s@a.si aql 0% uafqwlddw PO *w@ UOW L V (E)
+.r??.s@x a q do 3ouaumD~p BQ JCJ &is mod^ sqoexqxa .IO say do.^ asp$ o$O?@oadffq os alf77w ~~ a q a h q 10- ~ T q s arl ?W? paPlnoJ&
:p@aadsu~ s.ws:%a;r a q 30 aam[on qoso $0 ?aaclsar ug axpd L ? J ~ 36 ~WwXed Po
3
SBRIES I No. be -- - ,. +----- -,.-A - -- .-. . vertficatian ~ 6 , ~ h e ~egis t rar of Tim~,
~ o t l w . is herebr given, pWS"nt t o sub.scctlon (3.1 6s ,&&,n 83 of the *neten PlrrmershIp Act, 1UaZ of UlQ fobow- b g changes in Uxe constitutim 6f the PISTIS. tn&, ~ i ~ & m attes- Wgnature or all @ P * m r * p*svloua eonstltit(on pc~sent af constiLutt8n flm ' . .., .ting the agnature om the flnn. of flcm Ramarb
Hemes of. peimment NNnas of Pnlrnanant
. - Pmtnera ade~MLa Pnstnern adr-9
Sigastllre of anv partner
i oc Ua agent. - - FORM N+ V l I w t i ~ m n for recar,dMp. ~ m l u t l a n of a fwm .
Ftllng Fee Re. 1.w
m* Wisp Partnership Act, 11853
(See swUon 83[1) and Fula 7 fS ) )
to section 61 Of th9 bdia*
/ o ~ e n i n ~ of the fpxodn!3 Fillng Seeo Re. 1-00 '
To, The Re&mc of B'irms. ~~u~ is hereby gimn, puI8UBnt ,to sub-sectiw (1) 02 .S*a-
son q& the Indian Partneeship A& 1'382, that the firm ...
was diBsOlVeu on ... ,lV... . .
. sigmtura qi any partner
. . OF hie agent . * ' :: .5>: .:, . :>. .
stgnntm* of my parbar BOW NO, wr OT agent ef the ILrfn.
. . 8 :;$ Mebee ~i wtrldAwi&l fmm 04 r*mainkg lar a pnrtnara~p .so be given M ~ P s&lou GB(2J of the Ant by a
-------. on n$tdinlne. at msjoritg
Tne Indian P@usr%bibip Act, 1932 . ,,
. -
. . . CSee Sactlon 93t9) an8 irile TG'f)) . ~ ' ' T! '. Flltng Bee Re. i.00
TO, m e ~ g I a t m * . d Fiirnre.. . , . " . .
W o w is hereby gfvrm,. pureuant b eub-aption (9). of
section of' We Ind&n P+ership' Acf la32 Wah . / a 6
" ' F B ~ ~ ~ F Q ~ ne. I-m~~detgignqd a minor who m a admitted to me fieneffts +
pannemhfp in the I V ~ hsg now ' s e e d majority and,aleoPLI t, become/not to become a partner af We seJd fMn. ;' . , ., aignstu?e of tho partner cencermd
or Ma apeolkliy authmis$d agent
. .
mR%I NO. M
.. .
Index to tn'a no@tst of W i n s
The IIIdlan P8stnePsBLp Act, 1982
. .. . ,. (Bee rule, 718)) i- . . ~at.e of,&. Nunber 03 clrm 'Itolum* 64 vam; or flrm . tm.tlsu in he ragkrter F6g;;f6and
FOaM No. VL
. By OT&W ad ?.n the ,name of tie Lieutenant Governor of Gsa, Daman ihpd Diu.
. : . m e qdtan Partner~Mp Act, 1982 , . .." ~. . .-. .. 3. 8. gubbm?uc, ~ n d e r Secretary cLtrw).
Panajf, 3ri-f February, 197%. ~ .
I . 4, . I
. . .. .
,;>. .:
. ..
. . .,.. ..- . . wm. P R ~ W ~ I N ~ PRE195- WA* 1 1 m c . n ~ Nnolcnal- ma) . ' . PBtCfC-0-86Es.
1
. .
.A, .
4