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[Cites 0, Cited by 0] [Section 24] [Entire Act]

Union of India - Subsection

Section 24(13) in The Limited Liability Partnership Rules, 2009

(13)An auditor or auditors of an LLP shall hold office in accordance with the terms of his or their appointment and shall continue to hold such office till the period-
(a)the new auditors are appointed, or
(b)they are re-appointed.