Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Jammu-Kashmir - Section Section 40 in The Jammu and Kashmir State Partnership Act, 1996 40. Dissolution by agreement. - A firm may be dissolved with the consent of all the partners or in accordance with a contract between the partners.
