Section 32(2) in The Jammu and Kashmir State Partnership Act, 1996
(2)A retiring partner may be discharged from any liability to any third party for acts of the firm done before his retirement by an agreement made by him with such third party and the partners of the reconstituted firm, and such agreement may be implied by a course of dealing between such third party and the reconstituted firm after he had know ledge of the retirement.
