Section 77A — Cognizance of offences.
The Limited Liability Partnership Act, 2008
1 [No court, other than the Special Courts referred to in section 67A, shall take cognizance of any offence punishable under this Act or the rules made thereunder save on a complaint in writing made by the Registrar or by any officer not below the rank of Registrar duly authorised by the Central Government for this purpose.]Open in Lexace · Ask the AI about this section
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