Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 28] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 28(2) in The Jammu and Kashmir State Partnership Act, 1996

(2)Where after a partner's death the business is continued in the old firm name, the continued use of that name or of the deceased partner's name as apart thereof shall not of itself make his legal representative or his estate liable for any act of the firm done after his death.