Theunrepealed provisions of the Indian Contract Act, 1872 (9 of 1872), save in so far as they are inconsistent with the express provisions of this Act, shall continue to apply to firms. STATE AMENDMENT Goa, Daman and Diu In exercise of the powers conferred by sub-section

(2) of Section 3 of the Goa, Daman and Diu (Laws) No. 2 Regulation, 1963, the Lieutenant Governor hereby appoints the 15th March 1964, as the date on which the provisions of the Acts mentioned in the Schedule below shall come into force in the Union Territory of Goa, Daman and Diu. SCHEDULE 1. The Indian Partnership Act, 1932. By order and in the name of the Lieutenant Governor of Goa, Daman and Diu. [Published in the Official Gazette Series I No. 11 dated 12-3-1964] (w.e.f. 22nd January 1964) 1. Subs. by the A. O. 1950, for sub-section

(2). 2. Subs. by Act 3 of 1951, s. 3 and the Schedule, for “except Part B States”. 3. The words “except the State of Jammu and Kashmir” omitted by Act 34 of 2019, s. 95 and the Fifth Schedule (w.e.f. 31-10- 2019). 4 CHAPTER II THE NATURE OF PARTNERSHIP