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[Cites 0, Cited by 0] [Section 35(17)] [Section 35] [Entire Act]

Union of India - Subsection

Section 35(17)(iii) in The Limited Liability Partnership Rules, 2009

(iii)The Tribunal may, on a reasonable cause being shown and for reasons to be recorded in writing, remove the LLP Administrator and may appoint another LLP Administrator.