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[Cites 0, Cited by 0] [Section 52] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 52(a) in The Jammu and Kashmir State Partnership Act, 1996

(a)to a lien on, or a right of retention of the surplus or the assets of the firm remaining after the debts of the firm have been paid, tor any sum paid by him for the purchase of a share in the firm and for any capital contributed by him;