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[Cites 0, Cited by 1] [Section 58(4)] [Section 58] [Entire Act]

Union of India - Subsection

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

(c)the firm or the company, as the case may be, shall be deemed to be dissolved and removed from the records of the Registrar of Firms or Registrar of Companies, as the case may be.