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[Cites 0, Cited by 20] [Section 36] [Entire Act]

Union of India - Subsection

Section 36(1) in The Indian Partnership Act, 1932

(1)An outgoing partner may carry on a business competing with that of the firm and he may advertise such business, but, subject to contract to the contrary, he may not,—
(a)use the firm name,
(b)represent himself as carrying on the business of the firm, or
(c)solicit the custom of persons who were dealing with the firm before he ceased to be a partner.
Agreements in restraint of trade.