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[Cites 0, Cited by 2] [Section 55] [Entire Act]

Union of India - Subsection

Section 55(3) in The Indian Partnership Act, 1932

(3)Any partner may, upon the sale of the goodwill of a firm, make an agreement with the buyer that such partner will not carry on any business similar to that of the firm within a specified period or within specified local limits and, notwithstanding anything contained in section 27 of the Indian Contract Act, 1872 (9 of 1872), such agreement shall be valid if the restrictions imposed are reasonable.