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[Cites 0, Cited by 1] [Section 31] [Entire Act]

Union of India - Subsection

Section 31(2) in The Limited Liability Partnership Act, 2008

(2)No partner or employee of any limited liability partnership may be discharged, demoted, suspended, threatened, harassed or in any other manner discriminated against the terms and conditions of his limited liability partnership or employment merely because of his providing information or causing information to be provided pursuant to sub-section (1).