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[Cites 0, Cited by 0] [Section 35] [Entire Act]

Union of India - Subsection

Section 35(11) in The Limited Liability Partnership Rules, 2009

(11)An order made by the Tribunal as mentioned in sub-section (3) of section 60 and sub-section (3) of section 62 shall be filed with Registrar concerned in Form 22 along with fee as mentioned in Annexure "A".Explanation .-In computing the period of 30 days from the date of order, the requisite time for obtaining a certified copy of order shall be excluded.