Section 34(2)(iv) in The Limited Liability Partnership Rules, 2009

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Union of India - Subsection

Section 34(2)(iv) in The Limited Liability Partnership Rules, 2009

(iv)The signature or seal of the official referred to in sub-clause (a) of clause (iii) or the certificate of the Notary (Public) referred to in sub-clause (b) of that clause shall be authenticated by a Diplomatic or Consular Officer empowered in this behalf under section 3 of the Diplomatic and Consular Officers (Oaths and Fees) Act, 1948 (40 of 1948), or where there is no such officer, by any of the officials mentioned in section 6 of the Commissioners of Oaths Act, 1889 (52 and 53 Vic. C. 10), or in any Act amending the same.

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Union of India - Subsection

Section 34(2)(iv) in The Limited Liability Partnership Rules, 2009