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Indian Partnership Act, 1932 SCHEDULE I :MAXIMUM FEES [Section 71 (1)] Document or Act in respect of which the fee is payable Statement under section 58 Statement under section 60 Intimation under section 61 Intimation under section 6 Notice under section 63 Application under section 64 Inspection of the Register of Firms under sub-section (1) of section 66 Inspection of documents relating to a firm under sub-section (2) of section 66 Copies from the Register of Firms Maximum fee Three rupees. One rupee. One rupee. One rupee. One rupee. One rupee. Eight annas for inspecting one volume of the Register Eight annas for inspection of all documents relating to Four annas for each hundred words or part thereof.    |
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