(2)In the absence of any usage or custom of trade to the contrary, the implied authority of a partner does not empower him to—(a)submit a dispute relating to the business of the firm to arbitration,(b)open a banking account on behalf of the firm in his own name,(c)compromise or relinquish any claim or portion of a claim by the firm,(d)withdraw a suit or proceeding filed on behalf of the firm,(e)admit any liability in a suit or proceeding against the firm,(f)acquire immovable property on behalf of the firm,(g)transfer immovable property belonging to the firm, or(h)enter into partnership on behalf of the firm.
