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[Cites 0, Cited by 1] [Section 38] [Entire Act]

Union of India - Subsection

Section 38(1) in The Limited Liability Partnership Act, 2008

(1)In order to obtain such information as the Registrar may consider necessary for the purposes of carrying out the provisions of this Act, the Registrar may require any person including any present or former partner or designated partner or employee of a limited liability partnership to answer any question or make any declaration or supply any details or particulars in writing to him within a reasonable period.