Indian Partnership Act, 1932

SCHEDULE II

Enactment Repealed - [Rep. by Repealing Act, 1938 (1 of 1938)].

Foot Notes

1. Substituted by AO 1950 for the former sub-section.
2. Substituted for words except Part B States by Act No. 3 of 1951.
3. Substituted for words Governor General in - Council by AO 1937.
4. Substituted for words any Province~ by AO 1937.
5. Words ~the Crown or the Government of India or a Local Government, have been successively adapted by the AO 1937, AO 1948 and AO 1950 to read as above.
6. Substituted by the AO 1937, for words when the Governor General in - Council.
7. Substituted for his by AO 1937.
8. The words under the hand of one of the Secretaries of the Government of India omitted by AO 1937.
9. In its application to the State of Madras, s. 59A has been inserted by the Madras Added  Territories (Adaptation of Laws) Order, 1961.
10. Substituted by Act No. 3 of 1951, for the words Part A States and Part C States.
11. Substituted for the words such States by Act No. 3 of 1951.
12. Substituted for section 55 by Act No. 24 of 1934.
13. Substituted by Act No. 20 of 1983, w.e.f. 15th. March.1984.
14. Inserted by AO 1937.
15. Inserted by Act No. 20 of 1983, w.e.f. 15th. March, 1984.

Back

Index

Next