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State of Jammu-Kashmir - Section

Section 38 in The Jammu and Kashmir State Partnership Act, 1996

38. Revocation of continuing guarantee by change in firm.

- A continuing guarantee given to firm, or to third party in respect of the transactions of a firm, is in the absence of agreement to the contrary, revoked as to future transaction from the date of any change in constitution of the firms.Chapter-VI Dissolution of a firm