Section 14 in The Limited Liability Partnership Act, 2008
14. Effect of registration. -
On registration, a limited liability partnership shall, by its name, be capable of-(a)suing and being sued;(b)acquiring, owning, holding and developing or disposing of property, whether movable or immovable, tangible or intangible;(c)having a common seal, if it decides to have one; and(d)doing and suffering such other acts and things as bodies corporate may lawfully do and suffer.
