Section 24(3) in The Limited Liability Partnership Act, 2008
(3)Where a person has ceased to be a partner of a limited liability partnership (hereinafter referred to as "former partner"), the former partner is to be regarded (in relation to any person dealing with the limited liability partnership) as still being a partner of the limited liability partnership unless-(a)the person has notice that the former partner has ceased to be a partner of the limited liability partnership; or(b)notice that the former partner has ceased to be a partner of the limited liability partnership has been delivered to the Registrar.
