Section 55(2) in The Jammu and Kashmir State Partnership Act, 1996
(2)Rights of buyer and seller of goodwill. - Where the goodwill of a firm is sold after dissolution, a partner may carry on a business competing with that of the buyer and he may advertise such business but, subject to agreement between him and the buyer, he may not-(a)use of firm name,(b)represent himself as carrying on the business of the firm, or(c)solicit the custom of persons who were dealing with the firm before its dissolution.
