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Union of India - Section

Section 6 in The Specific Relief (Amendment) Act, 2018

6. Amendment of section 15.

In section 15 of the principal Act, after clause (f), the following clause shall be inserted, namely:—“(fa) when a limited liability partnership has entered into a contract and subsequently becomes amalgamated with another limited liability partnership, the new limited liability partnership which arises out of the amalgamation.”.