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[Cites 0, Cited by 0] [Section 24(19)] [Section 24] [Entire Act]

Union of India - Subsection

Section 24(19)(b) in The Limited Liability Partnership Rules, 2009

(b)Where an auditor is unwilling to be re-appointed, he shall give a notice in writing to that effect at the LLP's registered office, not less than 14 days before the end of the time allowed for appointing the new auditor.