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[Cites 0, Cited by 0] [Section 11(4)] [Section 11] [Entire Act]

Union of India - Subsection

Section 11(4)(c) in National Financial Reporting Authority Rules, 2018

(c)the partner whose name is disclosed by the firm shall be responsible for answering the notice against the firm, and if no partner, whether erstwhile or present, of the firm owns responsibility for the allegations made against the firm, then the firm as a whole shall be responsible for answering the allegations, and all the partners and employees of that firm as on the date of occurrence of alleged misconduct, shall be responsible for answering the allegations.