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[Cites 0, Cited by 0] [Section 86] [Entire Act]

State of Madhya Pradesh - Subsection

Section 86(8) in The M.P. Vanijyik Kar Niyam, 1995

(8)Where a firm or an association of person is dissolved, notice or summons or order may be served on any person who was a partner (not being a minor) of the firm or member of the association, as the case may be, immediately before its dissolution.