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[Cites 0, Cited by 5] [Section 44] [Entire Act]

Union of India - Subsection

Section 44(d) in The Indian Partnership Act, 1932

(d)that a partner, other than the partner suing, wilfully or persistently commits breach of agreements relating to the management of the affairs of the firm or the conduct of its business, or otherwise so conducts himself in matters relating to the business that it is not reasonably practicable for the other partners to carry on the business in partnership with him;