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[Cites 0, Cited by 0] [Section 67] [Entire Act]

State of Madhya Pradesh - Subsection

Section 67(2) in Madhya Pradesh Bhu-Rajasva Sanhita (Rajasva Nyayalayon Ki Prakriya) Niyam, 2019

(2)Save as against any property of the partnership, an order related to recovery against a firm shall not release, render liable or otherwise affect any partner therein unless he has been served with a summons to appear and answer.