Section 11 in The Jammu and Kashmir State Partnership Act, 1996
11. Determination of right and duties of partners.
- In contract between the partners. (1) Subject to the provisions of this Act, the mutual rights and duties of the partners of a firm may be determined by contract between the partners, and such contract may be expressed or may be implied by a course of dealing.Such contract may be varied by consent of all the partners, and such consent may be expressed or may be implied by a course of dealing.(2)Arrangements in restrain of trade Notwithstanding any thing contained in section 27 of the Contract Act, 1977. such contracts may provide that a partner shall not carry on any business other than that of the firm while the firm while he is a partner.
