Section 79(2)(z) in The Limited Liability Partnership Act, 2008

[Cites 0, Cited by 0] [Section 79(2)] [Section 79] [Entire Act]

Union of India - Subsection

Section 79(2)(z) in The Limited Liability Partnership Act, 2008

(z)the fee payable for furnishing a copy under clause (b) of sub-section (2) of section 49;

(za)the manner of authentication of report of inspector under section 54;

(zb)the form and manner of particulars about conversion under the proviso to sub-section (1) of section 58;

(zc)in relation to establishment of place of business and carrying on business in India by foreign limited liability partnerships and regulatory mechanism and composition under section 59;

(zd)the manner of calling, holding and conducting meeting under sub-section (1) of section 60;

(ze)in relation to winding up and dissolution of limited liability partnerships under section 65;

(zf)the manner and conditions for filing document electronically under sub-section (1) of section 68;

(zfa)the powers and duties to be discharged by the Registrars and the terms and conditions of their service under sub-section (3) of section 68A;

(zfb)the payment of additional fee for filing of document or return and the payment of different fee or additional fee under section 69;

(zfc)the form and fee for filing of appeal under sub-section ( 3) of section 72;

(zg)the manner for striking off the names of limited liability partnerships from the register under section 75;

(zga)the manner of appointing adjudicating officers for adjudging penalty under sub-section (1) of section 76A;

(zgb)the form, manner and fee for filing an appeal against the order made by the adjudicating officer under sub-section (6) of section 76A;

(zh)the form and manner of statement containing particulars and amount of fee payable under sub-paragraph (a) of paragraph 4 of the Second Schedule;

(zi)he form and manner of particulars about conversion under the proviso to paragraph 5 of the Second Schedule;

(zj)the form and manner of the statement and the amount of fee payable under sub-paragraph (a) of paragraph 3 of the Third Schedule;

(zk)the form and manner of particulars about conversion under the proviso to paragraph 4 of the Third Schedule;

(zl)the form and manner of the statement and amount of fee payable under sub-paragraph (a) of paragraph 4 of the Fourth Schedule;

(zm)the form and manner of particulars about conversion under the proviso to paragraph 5 of the Fourth Schedule.

(zn)any other matter which is to be, or may be, prescribed, or in respect of which provision is to be made by rules.

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Union of India - Subsection

Section 79(2)(z) in The Limited Liability Partnership Act, 2008