Indian Partnership (West Bengal Amendment) Act, 1993 1. Short title and commencement. 2. Application of the Act. 3. Substitution of new Schedule for Schedule I of Act 9 of 1932.

The Indian Partnership (West Bengal Amendment) Act, 1993

West Bengal Act 23 of 1993

WB388

[30th September, 1994.]

Assent of the President first published In the Calcutta Gazette, Extraordinary, dated the 30th September, 1994.

An Act to amend the Indian Partnership Act, 1932, in its application to West Bengal.

Whereas it is expedient to amend the Indian Partnership Act, 1932, in its application to West Bengal, for the purposes and in the manner hereinafter appearing;

It is hereby enacted as follows :-

Short title and commencement.- (1) This Act may be called the Indian Partnership (West Bengal Amendment) Act, 1993.

(2) It shall come into force on such date as the State Government may, by notification in the Official Gazette, appoint.

Application of the Act.- The Indian Partnership Act, 1932 (hereinafter referred to as the principal Act), shall, in its application to West Bengal, be amended for the purpose and in the manner hereinafter provided.
Substitution of new Schedule for Schedule I of Act 9 of 1932.- In the principal Act, for Schedule I, the following Schedule shall be substituted :-

"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 thousand rupees.
Statement under section 60	..	One thousand rupees.
Intimation under section 61	..	One thousand rupees.
Intimation under section 62	..	One thousand rupees.
Notice for recording of changes in a firm under sub-section (1) of section 63	..	One thousand rupees.
Notice for recording of dissolution of a firm under sub-section (1) of section 63	..	One thousand rupees.
Notice for recording of a minor becoming or not becoming, on attaining majority, a partner under sub-section (2) of section 63	..	One thousand rupees.
Application under section 64	..	One thousand rupees.
Inspection of the Register of Firms under sub-section (1) of section 66	..	Fifty rupees.
Inspection of documents relating to a firm under sub-section (2) of section 66	..	Fifty rupees.
Copies from the Register of Firms	..	Fifty rupees.