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[Cites 0, Cited by 0] [Section 48] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 48(a) in The Jammu and Kashmir State Partnership Act, 1996

(a)losses, including deficiencies of capital, shall be paid first out of profits, next out of capital, and lastly, if necessary', by the partners individually in the proportions in which they were entitled to share profits.