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[Cites 0, Cited by 0] [Section 36(1)] [Section 36] [Entire Act]

Union of India - Subsection

Section 36(1)(ii) in The Limited Liability Partnership Rules, 2009

(ii)Every designated partner, partner or person specified in the Act for authentication of e-form, documents or application, etc., which are required to be filed or delivered under the Act or rules made thereunder, shall obtain a digital signature certificate from the Certifying Authority for the purpose of such authentication and such certificate shall not be valid unless it is of Class II or Class III specification under the Information Technology Act, 2000.