Section 185 in Andhra Pradesh Civil Rules of Practice and Circular Orders, 1980
185. Procedure where liabilities exceed the assets or where parties do not consent to a distribution of assets:
- If the debts and liabilities exceed the assets of the partnership, or the parties do not consent to distribution of the assets, the Court shall direct the balance due from the several partners to be paid into Court, and the assets to be realised, as in Form No. 44; and if, at the adjourned hearing, it appears that the debts and liabilities have been fully discharged, the Court may pass final decree in Form No. 46, omitting paragraph 4 thereof.
