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Union of India - Section

Section 8 in The Specific Relief (Amendment) Act, 2018

8. Amendment of section 19.

In section 19 of the principal Act, after clause (c), the following clause shall be inserted, namely:“(ca) when a limited liability partnership has entered into a contract and subsequently becomes amalgamated with another limited liability partnership, the new limited liability partnership which arises out of the amalgamation.”.