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Union of India - Section

Section 31 in The Indian Partnership Act, 1932

31. Introduction of a partner.—

(1)Subject to contract between the partners and to the provisions of section 30, no person shall be introduced as a partner into a firm without the consent of all the existing partners.
(2)Subject to the provisions of section 30, a person who is introduced as a partner into a firm does not thereby become liable for any act of the firm done before he became a partner.