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[Cites 0, Cited by 0] [Section 41(1)] [Section 41] [Entire Act]

Union of India - Subsection

Section 41(1)(q) in The Limited Liability Partnership (Winding up and Dissolution) Rules, 2010

(q)to maintain a separate bank, account for each LLP under his charge for depositing the sale proceeds of the assets and recovery of debts of each LLP;