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[Cites 0, Cited by 0] [Section 16(2)] [Section 16] [Entire Act]

Union of India - Subsection

Section 16(2)(g) in The Companies (Incorporation) Rules, 2014

(g)if the body corporate is a limited liability partnership [***] [Omitted 'or partnership firm' by Notification No. G.S.R. 743(E), dated 27.7.2016 (w.e.f. 31.3.2014).], certified true copy of the resolution agreed to by all the partners specifying inter alia the authorization to subscribe to the memorandum of association of the proposed company and to make investment in the proposed company, the number of shares proposed to be subscribed in the body corporate, and the name of the partner authorized to subscribe to the Memorandum;