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[Cites 0, Cited by 7] [Section 30] [Entire Act]

Union of India - Subsection

Section 30(7) in The Indian Partnership Act, 1932

(7)Where such person becomes a partner,
(a)his rights and liabilities as a minor continue up to the date on which he becomes a partner, but he also becomes personally liable to third parties for all acts of the firm done since he was admitted to the benefits of partnership, and
(b)his share in the property and profits of the firm shall be the share to which he was entitled as a minor.