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[Cites 0, Cited by 190] [Section 69] [Entire Act]

Union of India - Subsection

Section 69(1) in The Indian Partnership Act, 1932

(1)No suit to enforce a right arising from a contract or conferred by this Act shall be instituted in any court by or on behalf of any person suing as a partner in a firm against the firm or any person alleged to be or to have been a partner in the firm unless the firm is registered and the person suing is or has been shown in the Register of Firms as a partner in the firm.