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[Cites 0, Cited by 10] [Section 63] [Entire Act]

Union of India - Subsection

Section 63(2) in The Indian Partnership Act, 1932

(2)When a minor who has been admitted to the benefits of partnership in a firm attains majority and elects to become or not to become a partner, and the firm is then a registered firm, he, or his agent specially authorised in this behalf, may give notice to the Registrar that he has or has not become a partner, and the Registrar shall deal with the notice in the manner provided in sub-section (1).