Report No. 7
The Partnership Act, 1932
| Contents | |
| Part I | General |
| History of the legislation | |
| Scope of the revision proposed | |
| Suggestion that a firm should be recognised as a legal entity, not accepted | |
| Suggestion for requiring partnership agreements to be in writing | |
| Suggestion as to compulsory registration of firms | |
| Suggestion for introducing limited partnership | |
| Part II | Sections |
| Examination of the provisions of the Act, indicating the changes proposed | |
| Section 1 to 4 | |
| Section 5 | |
| Section 6 to 11 | |
| Section 12 | |
| Section 13 to 18 | |
| Section 19 | |
| Sections 20 to 43 | |
| Section 44 and 45-55 | |
| Section 56 | |
| Section 57 to 68 | |
| Section 69,70 | |
| Section 71 to 73 | |
| Section 74 | |
| Appendix | Proposals Shown in The form of Draft Amendments to The Existing Act |
| Proposals Shown in The form of Draft Amendments to The Existing Act | |
| Chapter IIA | Formation of a Partnership |
| Section 8A | |
| Section 12 | |
| Section 30,33 and 37 | |
| Section 56 | |
| Section 58 | |
| Section 59 | |
| Section 69 | |
| Section 71 | |
| Section 74 | |
| Section 57A | |
