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[Cites 0, Cited by 5] [Section 71] [Entire Act]

Union of India - Subsection

Section 71(1) in The Indian Partnership Act, 1932

(1)The State Government 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.