Section 53 in The Jammu and Kashmir State Partnership Act, 1996
53. Right to restrain from use of firm name or firm property.
- After a firm is dissolved, every partner or his representative may, in the absence of contract between the partner to the contrary, restrain any other partner or this representative from carrying on a similar business in the firm name or from using any of the property of the firm for his own benefit, until the affairs of the firm have been completely wound up:Provided that where any partner or his representative has bought the goodwill of the firm, nothing in this section shall affect his right to use the firm name.
