A Bill further to amend the Indian Partnership Act, 1932 in its application to the State of Tamil Nadu.

Be it enacted by the Legislative Assembly of the State of Tamil Nadu in the Sixty-fourth Year of the Republic of India as follows:?

1. Short title, extent and commencement.?

(1) This Act may be called the Indian Partnership (Tamil Nadu Amendment) Act, 2013.

(2) It extends to the whole of the State of Tamil Nadu.

(3) It shall come into force at once.

2. Substitution of new Schedule for Schedule I to Central Act IX of 1932.?

For Schedule I to the Indian Partnership Act, 1932 (Central Act IX 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)

(1) Statement under section 58Two hundred rupees.

(2) Statement under section 60Fifty rupees.

(3) Intimation under section 61Fifty rupees.

(4) Intimation under section 62Fifty rupees.

(5) Notice under section 63Fifty rupees.

(6) Application under section 64Fifty rupees.

(7) Inspection of the Register of Firms under sub-section (1) of section 66Twenty five rupees for inspection of the entry of each firm in the Register.

(8) Inspection of documents relating to a firm under sub-section (2) of section 66Fifty rupees for each inspection of all documents relating to one firm.

(9) Copies from the Register of Firms Ten rupees for each hundred words or part thereof.?.