(2)Where the goodwill of a firm is sold after dissolution, a partner may carry on a business competing with that of the buyer and he may advertise such business, but, subject to agreement between him and the buyer, he may not,(a)use the firm name,(b)represent himself as carrying on the business of the firm, or(c)solicit the custom of persons who were dealing with the firm before its dissolution.Agreements in restraint of trade.
