Section 27(2)(b) in The Limited Liability Partnership Rules, 2009

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Union of India - Subsection

Section 27(2)(b) in The Limited Liability Partnership Rules, 2009

(b)Records to be preserved for 5 years:

(i)copies of Government orders relating to limited liability partnership;

(ii)registered documents of limited liability partnership which have been fully wound up and finally dissolved together with correspondence relating to such limited liability partnership;

(iii)papers relating to legal proceedings from the date of disposal of the case and appeal, if any;

(iv)copies of statistical returns furnished to Government;

(v)all correspondences including correspondences relating to scrutiny of accounts, annual returns, prosecutions, reports to the Central Government and the Tribunal and the correspondences relating to complaints:

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Union of India - Subsection

Section 27(2)(b) in The Limited Liability Partnership Rules, 2009