Here in after 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 , and include,-

(i) The limited liability partnership as defined in clause (n) of sub- section (1) of section 2 of the Limited Liability Partnership Act, 2008 9or 6 of 2009.);

(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 or in clause (q) of sub-section (1) of section 2 of the Limited Liability Partnership Act, 2008, as the case may be; (gc) 'Partnership' means-

(A) A partnership as defined in section 4 of the Indian Partnership Act, 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);