Section 34A in The Limited Liability Partnership Act, 2008
34A. Accounting and auditing standards.-
The Central Government may, in consultation with the National Financial Reporting Authority constituted under section 132 of the Companies Act, 2013,—(a)prescribe the standards of accounting; and(b)prescribe the standards of auditing, as recommended by the Institute of Chartered Accountants of India constituted under section 3 of the Chartered Accountants Act, 1949, for a class or classes of limited liability partnerships.
