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[Cites 0, Cited by 1] [Section 30(7)] [Section 30] [Entire Act]

Union of India - Subsection

Section 30(7)(a) in The Indian Partnership Act, 1932

(a)his rights and liabilities as a minor continue up to the date on which he becomes a partner, but he also becomes personally liable to third parties for all acts of the firm done since he was admitted to the benefits of partnership, and