Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 43] [Entire Act] State of Jammu-Kashmir - Subsection Section 43(1) in The Jammu and Kashmir State Partnership Act, 1996 (1)Where the partnership is at will, the firm may be dissolved any partner giving notice in writing to all the other partners of his intention to dissolve the firm.
