LexSection 27 — Liability of firm for misapplication by partners.
The Indian Partnership Act, 1932
Where-- (a) a partner acting within his apparent authority receives money or property from a third party and misapplies it, or (b) a firm in the course of its business receives money or property from a third party, and the money or property is misapplied by any of the partners while it is in the custody of the firm, the firm is liable to make good the loss.Open in Lexace · Ask the AI about this section