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[Cites 0, Cited by 9] [Section 29] [Entire Act]

Union of India - Subsection

Section 29(2) in The Indian Partnership Act, 1932

(2)If the firm is dissolved or if the transferring partner ceases to be a partner, the transferee is entitled as against the remaining partners to receive the share of the assets of the firm to which the transferring partner is entitled, and, for the purpose of ascertaining that share, to an account as from the date of the dissolution.