Section 32(2) in The Limited Liability Partnership Rules, 2009
(2)In the event, Registrar has refused the registration, the applicant firm or private company or unlisted public company, as the case may be, may apply to the Tribunal within sixty days from the date of receipt of such intimation of refusal:[Provided that until the Tribunal is constituted under the Companies Act, 1956, the application under this sub-rule may be made to the company Law Board.] [ Inserted by G.S.R. 385(E), dated 4.6.2009 (w.e.f. 4.6.2009).]
