PUNJAB GOVT. GAZ. (EXTRA), JULY 12, 2022
(ASAR 21, 1944 SAKA)
EXTRAORDINARY
Published by Authority
CHANDIGARH, TUESDAY, JULY 12, 2022
(ASADHA 21, 1944 SAKA)
( lxv )
LEGISLATIVE SUPPLEMENT
Contents Pages Part - I Acts
The Indian Partnership (Punjab Amendment) Act, 2021
(Punjab Act No. 13 of 2022)
Part - II Ordinances
Nil
Part - III Delegated Legislation
Nil
Part - IV Correction Slips, Republications and Replacements
Nil _____ .. 53-54
1
PART I
GOVERNMENT OF PUNJAB
DEPARTMENT OF LEGAL AND LEGISLATIVE AFFAIRS, PUNJAB
NOTIFICATION
The 12th July, 2022
No. 13-Leg./2022.- The following Act of the Legislature of the State of Punjab received the assent of the President of India on the 16th day of June, 2022, is hereby published for general information:-
THE INDIAN PARTNERSHIP (PUNJAB AMENDMENT)
ACT, 2021
(Punjab Act No. 13 of 2022)
AN
ACT
further to amend the Indian Partnership Act, 1932, in its application to the State of Punjab.
BE it enacted by the Legislature of the State of Punjab in the Seventy- second Year of the Republic of India, as follows:-
1. (1) This Act may be called the Indian Partnership (Punjab Amendment) Act, 2021.
(2) It shall come into force on such date as the State Government may, by notification in the Official Gazette, appoint.
2. In the Indian Partnership Act, 1932, in its application to the State of Punjab, for Schedule I, the following Schedule shall be substituted, namely:-
53
Short title and commencement. Substitution of Schedule I of Central Act 9 of
1932.
"SCHEDULE-I
MAXIMUM FEES
[See sub-section (1) of section 71] Document or act in respect of which Maximum Fee the fee is payable
Statement under section 58 Five thousand rupees Statement under section 60 Five hundred rupees Intimation under section 61 Five hundred rupees Intimation under section 62 Five hundred rupees
2
Notice under sub-section (1) and (2) of Five hundred rupees section 63
Application under section 64 Five hundred rupees Inspection of the Register of Firms under One hundred rupees for inspection sub-section (1) of section 66 one volume of the Register Inspection of the Register of Firms under One hundred rupees for inspection of all sub-section (2) of section 66 documents related to one Firm Copies from the Register of Firms Twenty rupees for each hundred words or part thereof."
S.K. AGGARWAL,
Principal Secretary to Government of Punjab, Department of Legal and Legislative Affairs. 2611/7-2022/Pb. Govt. Press, S.A.S. Nagar
54