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Union of India - Section

Section 76 in The Companies (Amendment) Act, 2017

76. Amendment of section 374.

In section 374 of the principal Act, after clause (d), the following proviso shall be inserted, namely:—“Provided that upon registration as a company under this Part a limited liability partnership incorporated under the Limited Liability Partnership Act, 2008 shall be deemed to have been dissolved under that Act without any further act or deed.”.