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[Cites 0, Cited by 0] [Section 24] [Entire Act]

Union of India - Subsection

Section 24(14) in The Limited Liability Partnership Rules, 2009

(14)Where no auditor has been appointed under sub-rule (11), any auditor in office shall be deemed to be re-appointed, unless-
(a)the limited liability partnership agreement requires actual re-appointment, or
(b)the majority of partners have determined that he should not be re-appointed and have given a notice to this effect to the LLP.