Limited Liability Partnership Act, 2008
Section 5 - Partners
Any individual or body corporate may be a partner in a limited liability partnership:
Provided that an individual shall not be capable of becoming a partner of a limited liability partnership, if--
a. he has been found to be of unsound mind by a Court of competent jurisdiction and the finding is in force;
b. he is an undischarged insolvent; or
c. he has applied to be adjudicated as an insolvent and his application is pending.
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