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Citedby 12 docs - [View All]
A. M. Ponnurangam Mudaliar vs Commissioner Of Income Tax & Anr. on 3 April, 1996
A.M. Ponnurangam Mudaliar vs Commissioner Of Income Tax And ... on 3 April, 1996
Sri Gaur Karuna Dey & Ors vs Sri Nemai Dey & Ors on 9 April, 2008
B. Ramulu vs E.N. Setty on 20 February, 1998
Addl. Commissioner Of ... vs M.A.J. Vasanaik on 12 September, 1978

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[Section 32] [Complete Act]
Central Government Act
Section 32(1) in The Indian Partnership Act, 1932
(1) A partner may retire-
(a) with the consent of all the other partners,
(b) in accordance with an express agreement by the partners, or
(c) where the partnership is at will, by giving notice in writing to all the other partners of his intention to retire.