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[Cites 0, Cited by 2] [Section 13] [Entire Act]

Union of India - Subsection

Section 13(2) in The Limited Liability Partnership Act, 2008

(2)A document may be served on a limited liability partnership or a partner or designated partner thereof by sending it by post under a certificate of posting or by registered post or by any other manner, as may be prescribed, at the registered office and any other address specifically declared by the limited liability partnership for the purpose in such form and manner as may be prescribed.