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Citedby 40 docs - [View All]
Hukmi Chand vs Jaipur Ice & Oil Mills Co. And Ors. on 27 February, 1980
Raj Chopra And Anr. vs Narender Anand And Ors. on 1 April, 1991
K.A. Lona Etc. vs Dada Haji Ibrahim Hilari & Co. And ... on 20 January, 1981
Controller Of Estate Duty vs G.N. Khanna on 16 December, 1986
Rashmi Naqrath vs Sarva Priya Cooperative House ... on 1 April, 1997

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[Complete Act]
Central Government Act
Section 27 in The Indian Partnership Act, 1932
27. Liability of firm for misapplication by partners. Where-
(a) a partner acting within his apparent authority receives money or property from a third party and misapplies it, or
(b) a firm in the course of its business receives money or property from a third party, and the money or property is misapplied by any of the partners while it is in the custody of the firm, the firm is liable to make good the loss.