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[Cites 0, Cited by 4] [Section 58(4)] [Section 58] [Entire Act]

Union of India - Subsection

Section 58(4)(b) in The Limited Liability Partnership Act, 2008

(b)all tangible (movable or immovable) and intangible property vested in the firm or the company, as the case may be, all assets, interests, rights, privileges, liabilities, obligations relating to the firm or the company, as the case may be, and the whole of the undertaking of the firm or the company, as the case may be, shall be transferred to and shall vest in the limited liability partnership without further assurance, act or deed; and