Publication of name and limited liability
Publication of name and limited liability.
21 . (1) Every limited liability partnership shall ensure that its invoices, official correspondence and publications bear the following, namely :—
| (a) | the name, address of its registered office and registration number of the limited liability partnership; and | |
| (b) | a statement that it is registered with limited liability. |
[(2) If the limited liability partnership contravenes the provisions of this section, the limited liability partnership shall be liable to a penalty of ten thousand rupees.]