Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 41] [Entire Act] State of Jammu-Kashmir - Subsection Section 41(b) in The Jammu and Kashmir State Partnership Act, 1996 (b)by the happening of any event which makes it unlawful for the business of the firm to be carried on or for the partners to carry' it on in partnership:
