(a) where it relates to the retirement or expulsion of a partner from a registered firm, or to the dissolution of a registered firm, or to  the election to become or not to become a partner in a registered firm by a person attaining majority who was admitted as a minor to the benefits of partnership, by notice to the Registrar of Firms under section 63, and by publication in the ²⁰[official Gazette] and in at least one vernacular newspaper circulating in the district where the firm to which in relates has its place or principal place of business, and

(b) in any other case, by publication in the 20[official Gazette] and in at least one vernacular newspaper circulating in the district where the firm to which it relates has its place or principal place of business.

68. [Repeals.] Rep. by the Repealing Act, 1938 (I of 1938), S.2 and Schedule. 

19. Proviso added by Partnership (Amendment) Ordinance (XIX of 1981), 
S.3 dated 18-5-1981

20. Substituted by A.O., 1937, for "local official Gazette".

69. Savings. - Nothing in this Act or any repeal effected thereby shall affect or be deemed to effect -

(a) any right, title, interest, obligation or liability already  acquired, accrued or incurred before the commencement of this Act, or

(b) any legal proceeding or remedy in respect of any such right, title, interest, obligation or liability, or anything done or suffered  before the commencement of this Act, or

(c) anything done or suffered before the commencement of this Act, or

(d) any enactment relating to partnership not expressly repealed by  this Act, or

(e) any rule of insolvency relating to partnership, or

(f) any rule of law not inconsistent with this Act.