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[Cites 0, Cited by 0] [Section 16] [Entire Act]

Union of India - Subsection

Section 16(1) in The Limited Liability Partnership Act, 2008

(1)A person may apply in such form and manner and accompanied by such fee as may be prescribed to the Registrar for the reservation of a name set out in the application as-
(a)the name of a proposed limited liability partnership; or
(b)the name to which a limited liability partnership proposes to change its name.