Section 59 - Registration
INDIAN
PARTNERSHIP ACT, 1932 (MADHYA PRADESH AMENDMENT)
Section 59 - Registration
When the Registrar is satisfied that
the provisions of section 58 have been duly complied with, he shall record an
entry of the statement in a register called the Register of Firms, and shall
file the statement.[1]
[STATE AMENDMENT
MADHYA PRADESH
-
[2] [In its application
to the State of Madhya Pradesh, after Section 59 of the Indian
Partnership Act, 1932 the following section shall be inserted, namely:-
59-A. (1) Notwithstanding anything
contained in this Chapter, the Registrar of Firms, appointed by the State of
Madhya Pradesh, may, by order in writing, amend the register by deleting
therefrom the entries relating to any firm, whose place of business has, by
reason of the re-organisation of States, ceased to be situated in the State of
Madhya Pradesh.
The Registrar may likewise amend the
register by adding thereto the entries relating to any firm included in the
register of the State but whose place of business has, by reason of the said
re-organisation of States, become part of the State of Madhya Pradesh:
Provided that the Registrar shall,
before passing an order, make such inquiry as he deems necessary.
(2) ???After such amendments the Registrar shall
cease to perform the functions of a Registrar in respect of any firm the
entries relating to which have been deleted as aforesaid and shall perform all
the functions of a Registrar in respect of all firms the entries relating to
which are added as aforesaid:
(3) ???Any
person aggrieved by an order under sub-section (1) may appeal to such authority
and within such time as may be specified in this behalf by the State Government
of Madhya Pradesh, and such authority shall pass such order on the appeal as it
thinks fit.
(4) ???An order of the Registrar under sub-section
(1) or where an appeal has been preferred against it under sub-section (3) the
order of the appellate authority, shall be final.
(5) ???The provisions of this section shall cease
to be in force from such date as the State Government of Madhya Pradesh may, by
notification in the Gazette, appoint".]
Schedule 1 - SCHEDULE I
SCHEDULE I
MAXIMUM FEES
[See sub-section
(1) of section 71]
|
Document or act in respect of which
the fee is payable |
Maximum fee |
|
Statement under section 58 |
Three rupees. |
|
Statement under section 60 |
One rupee. |
|
Intimation under section 61 |
One rupee. |
|
Intimation under section 62 |
One rupee. |
|
Notice under section 63 |
One rupee. |
|
Application under section 64 |
One rupee. |
|
Inspection of the Register of Firms
under sub-section (1) of section 66 |
Fifty paise for inspecting one volume
of the Register. |
|
Inspection of documents relating to a
firm under sub-section (2) of section 66 |
Fifty paise for the inspection of all
documents relating to one firm. |
|
Copies from the Register of Firms |
Twenty-five paise for each hundred
words or part thereof. |
[STATE AMENDMENTS
MADHYA PRADESH:-
[3] [In Schedule I
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 |
Two hundred rupees. |
|
Statement under section 60 |
Twenty-five rupees. |
|
Intimation under section 61 |
Twenty-five rupees. |
|
Intimation under section 62 |
Twenty-five rupees. |
|
Notice under section 63 |
Twenty-five rupees. |
|
Application under section 64 |
Twenty-five rupees. |
|
Inspection of the Register of Firms
under sub-section (1) of section 66 |
Ten rupees for
inspecting one volume of the Register |
|
Inspection of documents relating to a
firm under sub-section (2) of section 66 |
Ten rupees for inspecting of all
documents relating to one firm |
|
Copies from the Register of Firms |
Two rupees for each hundred
words or a part thereof".]]] |
[1] In its
application to the State of Madras, section 59A has been inserted by the Madras
Added Territories (Adaptation of Laws) Order, 1961.
[2] Inserted by Madhya
Pradesh Adaptation of Laws (State and Concurrent Subject) (Third Amendment)
Order, 1957.
[3] Substituted
by Madhya Pradesh Act 27 of 1986, section 3 (w.e.f. 30.10.1986).