Section 69(3) in The Jammu and Kashmir State Partnership Act, 1996
(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.
