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[Cites 0, Cited by 735] [Section 69] [Entire Act]

Union of India - Subsection

Section 69(2) in The Indian Partnership Act, 1932

(2)No suit to enforce a right arising from a contract shall be instituted in any Court by or on behalf of a firm against any third party unless the firm is registered and the persons suing are or have been shown in the Register of Firms as partners in the firm.