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[Cites 0, Cited by 0] [Section 79(2)] [Section 79] [Entire Act]

Union of India - Subsection

Section 79(2)(a) in The Limited Liability Partnership Act, 2008

(a)the contribution of such higher amount under sub-clauses (i) and (ii) of clause (ta) of section 2;
(aa)the terms and conditions to be fulfilled by class or classes of limited liability partnerships under long line to clause (ta) of section 2;
(ab)the form and manner of prior consent to be given by designated partner under sub-section (3) of section 7;