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[Cites 0, Cited by 0] [Section 35(14)] [Section 35] [Entire Act]

Union of India - Subsection

Section 35(14)(c) in The Limited Liability Partnership Rules, 2009

(c)The LLP Administrator proposed in the scheme shall submit his preliminary report including the decision of the meeting to the Tribunal within 60 days of order made under clause (b) of sub-rule (14).