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SC: Outgoing Partner has Right to Seek Accounts & Shares in Profit Until Final Settlement Made - (12 Nov 2024)

CIVIL

Supreme Court has held that if business is being carried on by a partner with the assets of the firm then, the outgoing partner will have a right to seek accounts and share in the profits derived from his share in the assets, till a final settlement is made.

Tags : SUPREME COURT   OUTGOING PARTNER   ASSETS  

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