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Union of India - Section

Section 42 in The Indian Partnership Act, 1932

42. Dissolution on the happening of certain contingencies.—

Subject to contract between the partners a firm is dissolved,
(a)if constituted for a fixed term, by the expiry of that term;
(b)if constituted to carry out one or more adventures or undertakings, by the completion thereof;
(c)by the death of a partner; and
(d)by the adjudication of a partner as an insolvent.