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Citedby 7 docs - [View All]
Salem Chit Funds And Financiers ... vs State Of Tamil Nadu Represented By ... on 5 February, 1999
Partnership Act, 1932 1957
Jayalakshmi Rice And Oil Mill ... vs Commissioner Of Income Tax Andhra ... on 15 April, 1966
M/S. Raptakos Brett & Co. Ltd. vs Ganesh Property on 8 September, 1998
Supreme vs Registrar on 28 February, 2012

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[Complete Act]
Central Government Act
Section 57 in The Indian Partnership Act, 1932
57. Appointment of Registrars.
(1) The State Government may appoint Registrars of Firms for the purposes of this Act, and may define the areas within which they shall exercise their powers and perform their duties.
(2) Every Registrar shall be deemed to be a public servant with- in the meaning of section 21 of the Indian Penal Code. (45 of 1860 ).