| S. No |
Contents |
| 1 |
Short title, extent and commencement |
| 2 |
Definitions |
| 3 |
Application of provisions of Act 9 of 1872 |
| 4 |
Definition of partnership, partner, firm and firm name |
| 5 |
Partnership not created by status |
| 6 |
Mode of determining existence of partnership |
| 7 |
Partnership at will |
| 8 |
Particular partnership |
| 9 |
General duties of partners |
| 10 |
Duty to indemnify for loss caused by fraud |
| 11 |
Determination of rights and duties of partners by contract between the partners |
| 12 |
The conduct of the business |
| 13 |
Mutual rights and liabilities |
| 14 |
The property of the firm |
| 15 |
Application of the property of the firm |
| 16 |
Personal profits earned by partners |
| 17 |
Rights and duties of partners |
| 18 |
Partner to be agent of the firm |
| 19 |
Implied authority of partner as agent of the firm |
| 20 |
Extension and restriction of partners implied authority |
| 21 |
Partners authority in an emergency |
| 22 |
Mode of doing act to bind firm |
| 23 |
Effect of admissions by a partner |
| 24 |
Effect of notice to acting partner |
| 25 |
Liability of a partner for acts of the firm |
| 26 |
Liability of the firm for wrongful acts of a partner |
| 27 |
Liability of firm for misapplication by partners |
| 28 |
Holding out |
| 29 |
Rights of transferee or a partners interest |
| 30 |
Minors admitted to the benefits of partnership |
| 31 |
Introduction of a partner |
| 32 |
Retirement of a partner |
| 33 |
Expulsion of a partner |
| 34 |
Insolvency of a partner |
| 35 |
Liability of estate of deceased partner |
| 36 |
Right of outgoing partner to carry on competing business |
| 37 |
Right of outgoing partner in certain cases to share subsequent profits |
| 38 |
Revocation of continuing guarantee by change in firm |
| 39 |
Dissolution of a firm |
| 40 |
Dissolution by agreement |
| 41 |
Compulsory dissolution |
| 42 |
Dissolution on the happening of certain contingencies |
| 43 |
Dissolution by notice of partnership at will |
| 44 |
Dissolution by the court |
| 45 |
Liability for acts of partners done after dissolution |
| 46 |
Rights of partners to have business wound up after dissolution |
| 47 |
Continuing authority of partners for purposes of winding up |
| 48 |
Mode of settlement of accounts between partners |
| 49 |
Payment of firm debts and of separate debts |
| 50 |
Personal profits earned after dissolution |
| 51 |
Return of premium on premature dissolution |
| 52 |
Rights where partnership contract is rescinded for fraud or misrepresentation |
| 53 |
Right to restrain from use of firm name or firm property |
| 54 |
Agreements in restraint of trade |
| 55 |
Sale of goodwill after dissolution |
| 56 |
Power to exempt from application of this Chapter |
| 57 |
Appointment of Registrars |
| 58 |
Application for registration |
| 59 |
Registration |
| 60 |
Recording of alterations in firm name and principal place of business |
| 61 |
Noting of closing and opening of branches |
| 62 |
Noting of changes in names and addresses of partners |
| 63 |
Recording of changes in and dissolution of a firm |
| 64 |
Rectification of mistakes |
| 65 |
Amendment of Register by order of court |
| 66 |
Inspection of Register and filed documents |
| 67 |
Grant of copies |
| 68 |
Rules of evidence |
| 69 |
Effect of non-registration |
| 70 |
Penalty for furnishing false particulars |
| 71 |
Power to make rules |
| 72 |
Mode of giving public notice |
| 73 |
Repeal |
| 74 |
Saving |
| SCHEDULES |
SCHEDULE I |
| |
SCHEDULE II |
