Section 48(3) in The Limited Liability Partnership Act, 2008
(3)The inspector shall keep in his custody the books and papers seized under this section for such period not later than the conclusion of the investigation as he considers necessary and thereafter shall return the same to the concerned entity or person from whose custody or power they were seized and inform the Magistrate of such return:Provided that the books and papers shall not be kept seized for a continuous period of more than six months:Provided further that the inspector may, before returning such books and papers as aforesaid, place identification marks on them or any part thereof.
