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[Cites 0, Cited by 47] [Section 32] [Entire Act]

Union of India - Subsection

Section 32(3) in The Indian Partnership Act, 1932

(3)Notwithstanding the retirement of a partner from a firm, he and the partners continue to be liable as partners to third parties for any act done by any of them which would have been an act of the firm if done before the retirement, until public notice is given of the retirement:Provided that a retired partner is not liable to any third party who deals with the firm without knowing that he was a partner.