Section 2(23) in Jammu and Kashmir Prohibition of Benami Property Transactions Act, 2018
(23)"partner" shall have the same meaning as assigned to it in section 4 of the Jammu and Kashmir State Partnership Act, Samvat 1996, and shall include,-(a)any person who, being a minor, has been admitted to the benefits of partnership ; and(b)a partner of a limited liability partnership formed and registered under the Limited Liability Partnership Act, 2008 (Central Act No. 6 of 2009) ;
