Section 67(1) in The Limited Liability Partnership Act, 2008
(1)The Central Government may, by notification in the Official Gazette, direct that any of the provisions of the Companies Act, 2013 (1 of 1956) specified in the notification-(a)shall apply to any limited liability partnership; or(b)shall apply to any limited liability partnership with such exception, modification and adaptation, as may be specified, in the notification.
