Report No. 176

2.32.3 The Commission recommends the insertion of a new section 42B after the proposed section 42A as stated above, to be inserted on the following lines:

"42B Special provision relating to unregistered partnerships under the Indian Partnership Act, 1932 as amended by the Maharashtra Amendment Act 1984

The provisions of the Indian Partnership (Maharashtra Amendment) Act 1984, (Maharashtra Act 29 of 1984) amending section 69 of the Indian Partnership Act, 1932 in its application to the State of Maharashtra, shall not affect the initiation of any proceedings under the Arbitration and Conciliation Act, 1996 for the purpose of enforcement of any right to seek-

(a) the dissolution of the firm;

(b) the settlement of the accounts of the dissolved firm; or

(c ) the realization of the property of the dissolved firm."