Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Indian Partnership (Madhya Pradesh Amendment) Act, 1998 34 of 1998 CONTENTS 1. Short Title 2. Amendment Of Central Act 9 Of 1932 In Its Application To The State Of Madhya Pradesh 3. Substitution Of Schedule I Indian Partnership (Madhya Pradesh Amendment) Act, 1998 34 of 1998 An Act further to amend the Indian Partnership Act, 1932 in its application to the State of Madhya Pradesh. Be it enacted by the Madhya Pradesh Legislature in the Forty- ninth Year of the Republic of India as follows :-- 1. Received the assent of the President on the 9th December, 1998; Assent first published in the "Madhya Pradesh Gazette (Extraordinary)" dated the 21st December, 1998. 1. Short Title :- This Act may be called the Indian Partnership (Madhya Pradesh Amendment) Act, 1998. 2. Amendment Of Central Act 9 Of 1932 In Its Application To The State Of Madhya Pradesh :- T h e Indian Partnership Act, 1932 (No. 9 of 1932) (hereinafter referred to as the Principal Act), shall in its application to the State o f Madhya Pradesh be amended in the manner hereinafter provided. 3. Substitution Of Schedule I :- For Schedule-I of the Principal Act, the following Schedule shall be substituted, namely :-- [See sub-section (1) of Section 71] MAXIMUM FEES Document or act in respect of which the fee is payable Maximum Fee (1) (2) Statement under Section 58 Five hundred Twenty five Rupees. Statement under Section 60 One hundred Five Rupees. Intimation under Section 61 One hundred Five Rupees. Intimation under Section 62 Fifty-three Rupees. Notice under Section 63 One hundred Five Rupees. Application under Section 64 Fifty-three Rupees. Inspection of the Register of firms under sub- section (1) of Section 66 Twenty-six Rupees. Inspection of documents relating to a firm under sub-section (2) of Section 66 Twenty-six Rupees. Copies from the Register of Firms under Section 67 Eleven Rupees (For each hundred words or part thereof) : Inspection of the Register of firms under sub-section (1) of Section 66 Twenty-six Rupees. Inspection of documents relating to a firm under sub-section (2) of Section 66 Twenty-six Rupees. Copies from the Register of Firms under Section 67 Eleven Rupees (For each hundred words or part thereof) : Provided that the State Government may increase the rate subject to a maximum of five percent of the above rate in every two years. Note.--In case where the applicant requires copies from the Registrar of Firms and Societies under Section 67 early Le. within five working days, he shall file separate application along with double amount of fee and the Competent Authority shall grant Copies within five working days. 1. Substituted by Notification No. F. 1(1)-62-2000-XI, dated 15-3-2001.