Sign In
x

The Income Tax Department NEVER asks for your PIN numbers, passwords or similar access information for credit cards, banks or other financial accounts through e-mail.

The Income Tax Department appeals to taxpayers NOT to respond to such e-mails and NOT to share information relating to their credit card, bank and other financial accounts.

Continue >
© This is the official website of Central Board of Direct Taxes (CBDT), Department of Revenue, Ministry of Finance, Government of India.
Click to Wetelltagline
ask 1800 180 1961/ 1961
Click to ASK
  1. Home
  2. About Us
  3. Taxpayers' Charter
  4. Forms/Downloads
  5. Tax e-Services
  6. Publicity Campaign
  7. Contact us
  8. Feedback
  9. I AM
  10. I NEED
  11. PAN
  12. RETURNS
  13. CHALLANS
Income Tax Department > Tax Laws & Rules > Acts > Limited Liability Partnership Act, 2008 Income Tax Department   >   All Acts   >   Limited Liability Partnership Act, 2008
For multiple keywords search please use space between each keyword
92 Record(s) | Page [1 of 10]

Section - 1

Short title, extent and commencement

Section - 2

Definitions

Section - 3

Limited liability partnership to be body corporate

Section - 4

Non-applicability of the Indian Partnership Act, 1932

Section - 5

Partners

Section - 6

Minimum number of partners

Section - 7

Designated partners

Section - 8

Liabilities of designated partners

Section - 9

Changes in designated partners

Section - 10

Punishment for contravention of sections 7 [***] and 9

1 2 3 4 5 6