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

Union of India - Subsection

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

(ii)Every document or application or certificate or notice, etc., required to be signed by the Registrar or an officer of the Central Government under the Act or rules made thereunder, shall be authenticated through a valid digital signature of such person or a system generated digital signature.