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Calcutta High Court: Trade Licence Not Required For Advocates’ Partnership Registration - (23 Jun 2026)

CIVIL

Calcutta High Court held that a partnership firm formed solely for practising law cannot be required to produce a trade licence for registration under the Indian Partnership Act, 1932, as such a condition is not contemplated under the statutory framework governing partnership registration.

Tags : TRADE LICENCE; INDIAN PARTNERSHIP ACT; REGISTRATION  

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