Section 35(4)(ii) in The Limited Liability Partnership Rules, 2009

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Union of India - Subsection

Section 35(4)(ii) in The Limited Liability Partnership Rules, 2009

(ii)Where a body corporate which is a partner or creditor of a limited liability partnership, authorises any person to act as its representative at the meeting of the partners or creditors of the limited liability partnership, as the case may be, a copy of the authorisation of such person to act as its representative at the meeting, and certified to be a true copy by a designated partner or other authorised officer of such body corporate, shall be lodged with the limited liability partnership at its registered office not later than 48 hours before the meeting.

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Union of India - Subsection

Section 35(4)(ii) in The Limited Liability Partnership Rules, 2009