Section 15(2)(C) in The Limited Liability Partnership Rules, 2009

[Cites 0, Cited by 0] [Section 15(2)] [Section 15] [Entire Act]

Union of India - Subsection

Section 15(2)(C) in The Limited Liability Partnership Rules, 2009

(C)other means of electronic communication, as to which the LLP or the partner or the designated partner has placed in effect reasonable measures to verify that the sender is the person purporting to send the transmission, and

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Union of India - Subsection

Section 15(2)(C) in The Limited Liability Partnership Rules, 2009