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[Cites 0, Cited by 0] [Section 19(7)] [Section 19] [Entire Act]

Union of India - Subsection

Section 19(7)(ii) in The Limited Liability Partnership (Winding up and Dissolution) Rules, 2012

(ii)In computing the period of thirty days from the date of the order, the requisite time for obtaining a certified copy of the order shall be excluded.