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[Cites 0, Cited by 0] [Section 68A] [Entire Act]

Union of India - Subsection

Section 68A(2) in The Limited Liability Partnership Act, 2008

(2)The Central Government may appoint such Registrars, Additional Registrars, Joint Registrars, Deputy Registrars and Assistant Registrars as it considers necessary, for the registration of limited liability partnerships and discharge of various functions under this Act.