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[Cites 0, Cited by 0] [Section 34] [Entire Act]

Union of India - Subsection

Section 34(3) in The Limited Liability Partnership Act, 2008

(3)Every limited liability partnership shall file within the prescribed time, the Statement of Account and Solvency prepared pursuant to sub-section (2) with the Registrar every year in such form and manner and accompanied by such fees as may be prescribed.