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Citedby 68 docs - [View All]
Dhulia-Amalner Motor Transport ... vs Raychand Rupsi Dharamsi And Ors. on 10 October, 1951
A. Nagappan And 8 Others vs M/S. Mc. Adams Chemicals ... on 19 February, 1998
V.V.P. Thangaraju vs K.V. Perumal Chettiar And Ors. on 22 December, 1978
Sm. Lilabati Rana vs Lalit Mohan Dey And Ors. on 15 January, 1951
Iqbalnath Premnath Anand vs Rameshwarnath Premnath Anand And ... on 21 January, 1976

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[Complete Act]
Central Government Act
Section 43 in The Indian Partnership Act, 1932
43. Dissolution by notice of partnership at will.
(1) Where the partnership is at will, the firm may be dissolved by any partner giving notice in writing to all the other partners of his intention to dissolve the firm.
(2) The firm is dissolved as from the date mentioned in the notice as the date of dissolution or, if no date is so mentioned, as from the date of the communication of the notice.