Section 71 in The Jammu and Kashmir State Partnership Act, 1996
71. Power to make rules.
(1)The Government may make rules prescribing the fees which shall accompany documents sent to Registrar of firms, or which shall be payable for the inspection documents in the custody of Registrar of firms, or for copies from Register of firms.[***] [Omitted 'Provided that such fee shall not exceed the maximum fees specified in Schedule 1' by Governor Act No. 29 of 2018, dated 4.12.2018.].(2)The Government may make rules -(a)prescribing the form of statement submitted under section 58. and of the verification thereof;(b)requiring statements, intimations and notices under section 60, 61, 62 and 63 to be in prescribed form and prescribing the form thereof;(c)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.(d)regulating the procedure of the Registrar when disputes arise;(e)regulating the filing of documents received by the Registrar;(f)prescribing the conditions for the inspection of original documents;(g)regulating the elimination of register and documents;(h)regulating the elimination of register and documents;(i)providing for the maintenance and form of and index to the Register of Firm; and(j)generally, to carry out the purposes of this Chapter.(3)All rules made under this section shall be subject to the condition of previous publication.Chapter-VIII Supplemental
