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Citedby 5 docs
Syndicate Bank vs R.S.R. Engineering Works on 24 February, 1994
George vs State Bank Of Travancore on 5 February, 2002
B. Ramulu vs E.N. Setty on 20 February, 1998
Commissioner Of Income-Tax, ... vs H.R. Aslot on 3 November, 1977
Union Bank Of India vs Six Star Hosieries And Anr. on 8 February, 2001

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[Section 32] [Complete Act]
Central Government Act
Section 32(2) in The Indian Partnership Act, 1932
(2) A retiring partner may be discharged from any liability to any third party for acts of the firm done before his retirement by an agreement made by him with such third party and the partners of the reconstituted firm, and such agreement may be implied by a course of dealing between such third party and the reconstituted firm after he had knowledge of the retirement.