In the First Schedule, in Order XXX,-



(i)in rule 2, for the proviso below sub-rule (3), the following proviso shall be substituted, namely:-



"Provided that all proceedings shall nevertheless continue in the name of the firm, but the name of the partners disclosed in the manner specified in sub-rule (1) shall be entered in the decree.";



(ii)for rule 8, the following rule shall be substituted, namely:-



"8.Appearance under protest.- (1) Any person served with summons as a partner under rule 3 may enter an appearance under protest, denying that he was a partner at any material time.



(2)On such appearance being made, either the plaintiff or the person entering the appearance may, at any time before the date fixed for hearing and final disposal of the suit, apply to the Court for determining whether that person was a partner of the firm and liable as such.



(3)If, on such application, the Court holds that he was a partner at the material time, that shall not preclude the person from filing a defence denying the liability of the firm in respect of the claim against the defendant.



(4)If the Court, however, holds that such person was not a partner of the firm and was not liable as such, that shall not preclude the plaintiff from otherwise serving a summons on the firm and proceeding with the suit; but in that event, the plaintiff shall be precluded from alleging the liability of that person as a partner of a firm in execution of any decree that may be passed against the firm.";



(iii)for rule 10, the following rule shall be substituted, namely:-



"10.Suit against person carrying on business in name other than his own.- Any person carrying on business in a name or style other than his own name, or a Hindu undivided family carrying on business under any name, may be sued in such name or style as if it were a firm name, and, in so far as the nature of such case permits, all rules under this Order shall apply accordingly.".