Indian Partnership Act, 1932

CHAPTER V : INCOMING AND OUTGOING PARTNERS

31. Introduction of a partner

1. Subject to contract between the partners and to the provisions of section 30, no person shall be introduced as a partner into a firm without the consent of all the existing partners.
2. Subject to the provisions of section 30, a person who is introduced as a partner into a firm does not thereby become liable for any act of the firm done before he became a partner.