Central Government Act
Section 11(1) in The Indian Partnership Act, 1932
(1) Determination of rights and duties of partners by contract between the partners. Subject to the provisions of this Act, the mutual rights and duties of the partners of a firm may be determined by contract between the partners, and such contract may be expressed or may be implied by a course of dealing. Such contract may be varied by consent of all the partners, and such consent may be expressed or may be implied by a course of dealing.