LexSection 42 — Dissolution on the happening of certain contingencies.
The Indian Partnership Act, 1932
Subject to contract between the partners a firm is dissolved-- (a) if constituted for a fixed term, by the expiry of that term; (b) if constituted to carry out one or more adventures or undertakings, by the completion thereof; (c) by the death of a partner; and (d) by the adjudication of a partner as an insolvent.Open in Lexace · Ask the AI about this section