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[Cites 0, Cited by 0] [Section 24(11)] [Section 24] [Entire Act]

Union of India - Subsection

Section 24(11)(c) in The Limited Liability Partnership Rules, 2009

(c)to fill a casual vacancy in the office of auditor, including in the case when the turnover or contribution of a limited liability partnership exceeds the limits specified under sub-rule (8), or