Section 2 in The Jammu and Kashmir State Partnership Act, 1996
2. Definitions.
- In this Act, unless there is any thing repugnant in the subject or context. -(a)an "act of a firm" means any act or omission by all the partners, or by any partner or agent of the firm which gives rise to a right enforceable by or against the firm;(b)"business" includes" every trade, occupation and profession;(c)"prescribed" means prescribe if by rules made under this Act;(d)"third party used in relation to a firm or to a partner therein means any person who is not a partner in the firm; and(e)expression used but not defined in this Act and defined in the Contract Act 1977, shall have the meaning assigned to them in that Act.
