Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 14] [Section 30] [Entire Act] Union of India - Subsection Section 30(3) in The Indian Partnership Act, 1932 (3)Such minor’s share is liable for the acts of the firm, but the minor is not personally liable for any such act.
