Section 36(3)(iii) in The Limited Liability Partnership Rules, 2009

[Cites 0, Cited by 0] [Section 36(3)] [Section 36] [Entire Act]

Union of India - Subsection

Section 36(3)(iii) in The Limited Liability Partnership Rules, 2009

(iii)The Registrar or an officer of the Central Government, as the case may be, may send any communication either to the Limited Liability Partnership or its authorised representative, partners or both in the electronic manner for which the LLP shall create and maintain at all times a valid electronic address (e.g., E-mail, user Identification, etc.) capable of receiving and acknowledging the receipt of such communication, automated or otherwise.

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Union of India - Subsection

Section 36(3)(iii) in The Limited Liability Partnership Rules, 2009