Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Company Secretaries (Amendment) Act, 2011 4 of 2012 [08 January 2012] CONTENTS 1. Short Title And Commencement 2. Amendment Of Section 2 3. Amendment Of Section 26 Company Secretaries (Amendment) Act, 2011 4 of 2012 [08 January 2012] An Act further to amend the Company Secretaries Act, 1980. Be it enacted by Parliament in the Sixty-second Year of the Republic of India as follows:- 1. Short Title And Commencement :- (1) This Act may be called the Company Secretaries (Amendment) Act, 2011. (2) It shall come into force on such 1date as the Central Government may, by notification in the Official Gazette, appoint. 1. Effective from 01.02.2012 vide Notification No. SO192(E) Dated 30.01.2012. 2. Amendment Of Section 2 :- In the Company Secretaries Act, 1980 (56 of 1980) (hereinafter referred to as the principal Act), in section 2, in sub-section (1)- (i) after clause (f), the following clause shall be inserted, namely: - (fa) "firm" shall have the meaning assigned to it in section 4 of the Indian Partnership Act, 1932 (9 of 1932), and includes,- (i) the limited liability partnership as defined in clause (n) of sub section (1) of section 2 of the Limited Liability Partnership Act, 2008 (6 of 2009); or (ii) the sole proprietorship, registered with the Institute;"; (ii) after clause (ga), the following clauses shall be inserted, namely:- (gb) "partner" shall have the meaning assigned to it in section 4 of the Indian Partnership Act, 1932 (9 of 1932) or in clause (q) of sub-section (1) of section 2 of the Limited Liability Partnership Act, 2008 (6 of 2009), as the case may be; (gc)" partnership" means- (A) a partnership as defined in section 4 of the Indian Partnership Act, 1932 (9 of 1932); or (B) a limited liability partnership which has no company as its partner;; (iii) after clause (j), the following clause shall be inserted, namely:- (jj) "sole proprietorship" means an individual who engages himself in the practice of the profession of the company secretaries or offers to perform services referred to in clauses (b) to (f) of sub- section (2);; 3. Amendment Of Section 26 :- In section 26 of the principal Act, in sub-section (1), the following Explanation shall be inserted, namely:- Explanation.-For the removal of doubts, it is hereby declared that the "company" shalt include any limited liability partnership which has company as its partner for the purposes of this section:.