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[Cites 0, Cited by 0] [Section 43(3)] [Section 43] [Entire Act]

Union of India - Subsection

Section 43(3)(c) in The Limited Liability Partnership Act, 2008

(c)if, in the opinion of the Central Government, there are circumstances suggesting-
(i)that the business of the limited liability partnership is being or has been conducted with an intent to defraud its creditors, partners or any other person, or otherwise for a fraudulent or unlawful purpose, or in a manner oppressive or unfairly prejudicial to some or any of its partners, or that the limited liability partnership was formed for any fraudulent or unlawful purpose; or
(ii)that the affairs of the limited liability partnership are not being conducted in accordance with the provisions of this Act; or
(iii)that, on receipt of a report of the Registrar or any other investigating or regulatory agency, there are sufficient reasons that the affairs of the limited liability partnership ought to be investigated.