Section 13(e) in The Jammu and Kashmir State Partnership Act, 1996
(e)the firm shall indemnify a partner in respect of payment made and liabilities incurred by him-(i)in the ordinary and proper conduct of the business, and(ii)in doing such act in an emergency for the purpose of protecting the firm from loss, as would be done by a person of ordinary prudence in his own case, under similar circumstances: and
