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[Cites 0, Cited by 2] [Section 28] [Entire Act]

Union of India - Subsection

Section 28(2) in The Indian Partnership Act, 1932

(2)Where after a partner’s death the business is continued in the old firm name, the continued use of that name or of the deceased partner’s name as a part thereof shall not of itself make his legal representative or his estate liable for any act of the firm done after his death.