Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Indian Partnership (Kerala Amendment) Act, 1973 25 of 1973 CONTENTS 1. Short Title, Extent And Commencement 2. Substitution Of New Schedule For Schedule I Indian Partnership (Kerala Amendment) Act, 1973 25 of 1973 An Act to amend the Indian Partnership Act, 1932, in its application to the State of Kerala. WHEREAS it is expedient to amend the Indian Partnership Act, 1932, in its application to the State of Kerala; Be it enacted in the Twenty-fourth Year of the Republic of India as follows:- 1. Short Title, Extent And Commencement :- (1) This Act may be called the Indian Partnership (Kerala Amendment) Act, 1973. (2) It extends to the whole of the State of Kerala. (3) It shall come into force at once. 2. Substitution Of New Schedule For Schedule I :- For Schedule I to the Indian Partnership Act, 1932 (Central Act 9 of 1932), the following Schedule shall be substituted, namely:- 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) Statement under section 58 Statement under section 60 Intimation under section 61 Intimation under section 62 Notice under section 63 Application under section 64 Fifteen rupees Five rupees Five rupees Five rupees Five rupees Five rupees Inspection of the Register of Firms under sub-section (1) of section 66 Inspection of documents relating to a firm under sub-section (2) of section 66 Copies from the Register of Firms Two rupees for inspecting one volume of the Register Two rupees for the inspection of all documents relating to one firm Fifty paise for each hundred words or part thereof.