Limited Liability Partnership (Amendment) Rules, 2024- (Ministry of Corporate Affairs) (05 Aug 2024)

MANU/DCAF/0024/2024

Insolvency

In exercise of the powers conferred by sub-sections (1) and (2) of section 79 of the Limited Liability Partnership Act, 2008 (6 of 2009), the Central Government hereby makes the following rules further to amend the Limited Liability Partnership Rules, 2009, namely: -

1. (1) These rules may be called the Limited Liability Partnership (Amendment) Rules, 2024.

(2) They shall come into force with effect from 27th day of August, 2024.

2. In the Limited Liability Partnership Rules, 2009, in rule 37,-

(i) in sub-rule (1),-

(A) in clause (b), after the word "Registrar", the words "the Centre for Processing Accelerated Corporate Exit" shall be inserted;

(B) in the first proviso, after the word "Registrar", the words "the Centre for Processing Accelerated Corporate Exit" shall be inserted;

(C) the following Explanation shall be inserted, namely:-

"Explanation.- for the purposes of this sub-rule, the Centre for Processing Accelerated Corporate Exit means the office of Centre for Processing Accelerated Corporate Exit established by the Central Government, vide notification number S.O. 1269(E), dated 17th March, 2023 issued under sub-sections (1) and (2) of section 396 of the Companies Act, 2013 (18 of 2013)";

(ii) in sub-rule (3), after the word "Registrar" occurring at both places, the words "or the Centre for Processing Accelerated Corporate Exit, as the case may be" shall be inserted;

(iii) in sub-rule (4), after the word "Registrar", the words "or the Centre for Processing Accelerated Corporate Exit, as the case may be" shall be inserted

Tags : LLP AMENDMENT RULES