Section 69 in The Jammu and Kashmir State Partnership Act, 1996
69. Effect of non-registration.
(1)No suit to enforce a right arising from a contract or conferred by this Act shall be instituted in any Court by or on behalf of any person suing as a partner in a firm against the firm or any person alleged to be or to have been a partner in the firm unless the firm is registered and the person sing is or has been shown in the Register of Firms as a partner in the firm.(2)No suit to enforce a right arising from a contract shall be instituted in any Court by or on behalf of a firm against any third party unless the firm registered and the persons suing are or have been shown in the Register of Firms as partners in the firm.(3)The provisions of sub-sections (1) and (2) shall apply also to claim of set off or other proceeding to enforce a right arsing from a contract, but shall not affect-(a)the enforcement of any right to sue for the dissolution of a firm or for accounts of a dissolved firm, or any right or power to realise the property of a dissolved firm, or(b)the powers of an official assignee, or receiver or Court under the law of insolvency to realise the property of an insolvent partner.(4)This section shall not apply-(a)to firm or to partners in firm which have no place of business in the State or whose places of business in the State are situated in areas to which, by notification under section 56. this Chapter does not apply, or(b)to any suit or claim of set of not exceeding Rs. 200/- in value which is not of a kind specified in the Second Schedule to the Small Causes Courts Act of 1968, or of any proceeding in execution or other proceeding incidental to or arising from any such suit or claim.
