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Bombay HC: Can Consider Experience of Proprietor who Becomes Partner in LLP as LLP’s Experience - (27 Jun 2025)

CIVIL

Bombay High Court has observed that for evaluating LLP's eligibility in a public tender, experience of a proprietor who becomes partner in a Limited Liability Partnership (LLP) can be considered.

Tags : BOMBAY HIGH COURT   PROPRIETOR   LIMITED LIABILITY PARTNERSHIP  

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