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Citedby 4 docs
Nandlal Deepchand And Co. vs Dwarka Cooperative Housing ... on 17 February, 2000
J.J.L.B. Engineers And ... vs Manmohan Harijinder And ... on 3 October, 2000
Raghavaveera Sons And Ors. vs Mrs. Padmavathi on 5 September, 1977
D. Srinivasan, Gautham S. Varad, ... vs H.S. Viswanath, Mohan Reddy And ... on 4 September, 2006

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[Section 19] [Complete Act]
Central Government Act
Section 19(1) in The Indian Partnership Act, 1932
(1) Implied authority of partner as agent of the firm. Subject to the provisions of section 22, the act of a partner which is done to carry on, in the usual way, business of the kind carried on by the firm, binds the firm.
The authority of a partner to bind the firm conferred by this section is called his" implied authority".