Section 11(2)(a) in The Limited Liability Partnership Rules, 2009

[Cites 0, Cited by 0] [Section 11(2)] [Section 11] [Entire Act]

Union of India - Subsection

Section 11(2)(a) in The Limited Liability Partnership Rules, 2009

(a)Where the Registrar, on examining Form FiLLiP, finds that it is necessary to call for further information or finds such application or document to be defective or incomplete in any respect, he shall give intimation to the applicant to remove the defects and re-submit the e-form within fifteen days from the date of such intimation given by the Registrar.

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Union of India - Subsection

Section 11(2)(a) in The Limited Liability Partnership Rules, 2009