Section 49 in The Jammu and Kashmir State Partnership Act, 1996
49. Payment of firm debts and of separate debts.
- Where there are joint debts due from the firm, and also separate debts due from any partner, the property of the firm shall be applied in the first instance in payment of the debts of the firm, if there is any surplus, then the share of each partner shall be applied in payment of his separate debts or paid to him. The separate property of any partner shall be applied first in payment of his separate debts and the surplus (if any) in the payment of the debts of the firm.
