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Union of India - Section

Section 3 in The Limited Liability Partnership Act, 2008

3. Limited liability partnership to be body corporate. -

(1)A limited liability partnership is a body corporate formed and incorporated under this Act and is a legal entity separate from that of its partners.
(2)A limited liability partnership shall have perpetual succession.
(3)Any change in the partners of a limited liability partnership shall not affect the existence, rights or liabilities of the limited liability partnership.