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 0] [Section 13] [Entire Act] State of Jammu-Kashmir - Subsection Section 13(f) in The Jammu and Kashmir State Partnership Act, 1996 (f)a partner shall indemnify the firm for any loss caused to it by his wilful neglect in the conduct of the business of the firm.
