Indian Partnership Act, 1932
71. Power to make rules
- The 3[State Government] 13[may by notification in the Official Gazette make
rules] describing the fees which shall accompany documents sent to the Registrar
of Firms, or which shall be payable for the inspection of documents in the custody of
the Registrar of Firms or for copies from the Register of Firms:
PROVIDED that such fees shall not exceed the maximum fees specified in Schedule
I.
- The State Government may 14[also] make rules-
- prescribing the form of statement submitted under section
58, and of the verification thereof;
- requiring statements, intimations and notices under sections 60, 61, 62 and
63 to be in prescribed form, and prescribing the form thereof;
- prescribing the form of the Register of Firms, and the mode in which
entries relating to firms are to be made therein, and the mode in which such
entries are to be amended or notes made therein;
- regulating the procedure of the Registrar when disputes
arise;
- regulating the filing of documents received by the
Registrar;
- prescribing conditions for the inspection of original
documents;
- regulating the grant of copies;
- regulating the elimination of registers and documents;
- providing for the maintenance and form of an index to the
Register of Firms; and
- generally, to carry out the purposes of this Chapter.
- All rules made under this section shall be subject to the condition of
previous publication. 15[(4) Every rule made by the State Government under this
section shall be laid,
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