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Citedby 4 docs
Commissioner Of Income-Tax vs Puran Das Ranchoddas & Sons. on 19 February, 1987
Commissioner Of Income-Tax vs Puran Das Ranchoddas & Sons on 19 February, 1987
Mrs. Sujan Suresh Sawant vs Dr. Kamlakant Shantaram Desa on 22 July, 2004
Commissioner Of Gift-Tax vs Nani Gopal Mondal on 24 February, 1984

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[Section 55] [Complete Act]
Central Government Act
Section 55(1) in The Indian Partnership Act, 1932
(1) In settling the accounts of a firm after dissolution, the goodwill shall, subject to contract between the partners, be included in the assets, and it may be sold either separately or along with other property of the firm.