Section 37(1A)(iii) in The Limited Liability Partnership Rules, 2009

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Union of India - Subsection

Section 37(1A)(iii) in The Limited Liability Partnership Rules, 2009

(iii)that the Limited Liability Partnership has not opened any Bank Account and where it had opened, the said bank account has since been closed together with certificate(s) or statement from the respective bank demonstrating closure of Bank Account;

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Union of India - Subsection

Section 37(1A)(iii) in The Limited Liability Partnership Rules, 2009