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Citedby 3 docs
A. M. Ponnurangam Mudaliar vs Commissioner Of Income Tax & Anr. on 3 April, 1996
A.M. Ponnurangam Mudaliar vs Commissioner Of Income Tax And ... on 3 April, 1996
Shri Anand Umashankar Gupta vs Shri Jayant Maniklal Lunawat on 11 October, 2012
J.Indirani vs The Registrar Of Firms on 7 June, 2011
Harish Kumar Son Of Bant Ram And ... vs The Punjab Agro Industries ... on 28 January, 2013

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[Section 34] [Complete Act]
Central Government Act
Section 34(2) in The Indian Partnership Act, 1932
(2) Where under a contract between the partners the firm is not dissolved by the adjudication of a partner as an insolvent, the estate of a partner so adjudicated is not liable for any act of the firm and the firm is not liable for any act of the insolvent, done after the date on which the order of adjudication is made.