Revolutionising Law Reporting !
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The Indian Partnership (West Bengal Amendment) Act, 1993
West Bengal Act 23 of 1993
WB388
"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. |
