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

Union of India - Subsection

Section 41(1)(b) in The Limited Liability Partnership (Winding up and Dissolution) Rules, 2012

(b)to do all acts and to execute, in the name and on behalf of the LLP, all deeds, receipts, and other documents, and for that purpose, to use, when necessary, the LLP's seal, if any;