Indian Partnership Act, 1932


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w w w . L a w y e r S e r v i c e s . i n
Section
 Section Title
  Preamble
  1 Short title extent and commencement. View Judgements
  2 Definitions. View Judgements
  3 Application of provisions of Act IX of 1872. View Judgements
  4 Definition of "Partnership", "Partner View Judgements
  5 Partnership not created by status. View Judgements
  6 Mode of determining existence of partnership. View Judgements
  7 Partnership-At-Will. View Judgements
  8 Particular Partnership. View Judgements
  9 General duties of partners. View Judgements
  10 Duty to indemnify for loss caused by fraud. View Judgements
  11 Determination of rights and duties of partners by contract. View Judgements
  12 The conduct of the business. View Judgements
  13 Mutual right and liabilities. View Judgements
  14 The property of the firm. View Judgements
  15 Application of the property of the firm. View Judgements
  16 Personal profits earned by partners. View Judgements
  17 Rights and duties of partners after a change in the firm. View Judgements
  18 Partner to be agent of the firm. View Judgements
  19 Implied authority of partner as agent of the firm. View Judgements
  20 Extension and restriction of partner's implied authority. View Judgements
  21 Partner's authority in an emergency. View Judgements
  22 Mode of doing act to bind firm. View Judgements
  23 Effect of admission by a partner. View Judgements
  24 Effect of notice to acting partner. View Judgements
  25 Liability of a partner for acts of the firm. View Judgements
  26 Liability of the firm for wrongful acts of a partner. View Judgements
  27 Liability of firm for misapplication by partners. View Judgements
  28 Holding out. View Judgements
  29 Rights of transferee of a partner's interest. View Judgements
  30 Minors admitted to the benefits of partnership. View Judgements
  31 Introduction of a partner. View Judgements
  32 Retirement of a partner. View Judgements
  33 Expulsion of a partner. View Judgements
  34 Insolvency of a partner. View Judgements
  35 Liability of estate of deceased partner. View Judgements
  36 Right of outgoing partner to carry on competing business. View Judgements
  37 Right of outgoing partner in certain cases to share subsequent profits. View Judgements
  38 Revocation of continuing guarantee by change in firm. View Judgements
  39 Dissolution of a firm. View Judgements
  40 Dissolution by agreement. View Judgements
  41 Compulsory dissolution. View Judgements
  42 Dissolution on the happening of certain contingencies. View Judgements
  43 Dissolution by notice of partnership at will. View Judgements
  44 Dissolution by the Court. View Judgements
  45 Liability for acts of partners done after dissolution. View Judgements
  46 Right of partners to have business wound up after dissolution. View Judgements
  47 Continuing authority of partners for purposes of winding up. View Judgements
  48 Mode of settlement of accounts between partners. View Judgements
  49 Payment of firm's debts and of separate debts. View Judgements
  50 Personal profits earned after dissolution. View Judgements
  51 Return of premium on premature dissolution. View Judgements
  52 Rights where partnership contract is rescinded for fraud. View Judgements
  53 Right to restrain from use of firm-name or firm-property. View Judgements
  54 Agreements in restraint of trade. View Judgements
  55 Sale of goodwill after dissolution. View Judgements
  56 Power to exempt from application of this chapter. View Judgements
  57 Appointment of registrar of firms and deputy and assistant registrars. View Judgements
  58 Application for registration. View Judgements
  59 Registration. View Judgements
  59A-I Late registration on payment of penalty. View Judgements
  59A Deletion and addition of certain entries relating to certain firms. View Judgements
  59B Deletion of entries relating to certain firms by reason of formation. View Judgements
  60 Recording of alterations in [Firm-Name, Nature of business] View Judgements
  61 Noting of closing and opening of breaches. View Judgements
  62 Noting of changes in Names and Address of partners. View Judgements
  63 Recording of changes in and dissolution of a firm. View Judgements
  64 Rectification of mistakes. View Judgements
  65 Amendment of register by order of court. View Judgements
  66 Inspection of register and filed documents. View Judgements
  67 Grant of copies. View Judgements
  68 Rules of evidence. View Judgements
  69 Effect of Non-Registration. View Judgements
  69A Penalty for contravention of Section 60,61,62, or 63. View Judgements
  70 Penalty for furnishing false particulars. View Judgements
  70A Maximum fees and power to amend schedule I. View Judgements
  71 Power to make rules. View Judgements
  72 Mode of giving public notice. View Judgements
  73 Repeals. View Judgements
  74 Savings. View Judgements

Schedule          
  1 Maximum Fees View Judgements
  2 Enactments repealed - By repealing act, 1938 (1 of 1938) sec. 2 and schedule View Judgements



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