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[Cites 0, Cited by 0] [Section 62] [Entire Act]

Union of India - Subsection

Section 62(2) in The Arms Rules, 2016

(2)An existing partner, during his life time, may induct his legal heirs as an additional partner under this rule, on obtaining written consent of all other existing partners, if any, in the partnership firm subject to prior approval of the Central Government in the Ministry of Home Affairs.