Section 37(1)(b) in The Limited Liability Partnership Rules, 2009

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Union of India - Subsection

Section 37(1)(b) in The Limited Liability Partnership Rules, 2009

(b)for a period of one year or more and has made an application in Form 24 to the Registrar, with the consent of all partners of the limited liability partnership for striking off its name from the register, the Registrar shall send a notice to the limited liability partnership and all its partners, of his intention to strike off the name of the limited liability partnership from the register and requesting them to send their representations along with copies of the relevant documents, if any, within a period of one month from the date of the notice:

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Union of India - Subsection

Section 37(1)(b) in The Limited Liability Partnership Rules, 2009