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Citedby 4 docs
Rattan Lal Ahluwalia vs Jai Janinder Parshad on 27 October, 1975
Tilak Chand Jain vs Darshan Lal Jain And Anr. on 31 May, 1985
Mohanasundaram And Ors. vs Neelambal And Ors. on 4 November, 1954
Minor Dorairaj vs K. Kr. Karuppiah Ambalam And Ors. on 26 September, 1968

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[Section 16] [Complete Act]
Central Government Act
Section 16(a) in The Indian Partnership Act, 1932
(a) if a partner derives any profit for himself from any transaction of the firm, or from the use of the property or business connection of the firm or the firm name, he shall account for that profit and pay it to the firm;