Section 45 — Firm, body corporate or association not to be appointed as inspector.

The Limited Liability Partnership Act, 2008
No firm, body corporate or other association shall be appointed as an inspector.
Open in Lexace · Ask the AI about this section

‹ Prev All sections Next ›


Lexace India is a legal-information & technology platform — not a law firm. It does not advertise, solicit work, or provide legal advice, and no advocate–client relationship is created. Bare-act text for general information; verify against the official source.