Indian Partnership Act, 1932

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52	Rights where partnership contract is rescinded for fraud or misrepresentation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