Limited Liability Partnership Act, 2008
Section 81 - Transitional provisions
Until the Tribunal and the Appellate Tribunal are constituted under the provisions of the Companies Act, 1956 (1 of 1956) the provisions of this Act shall have effect subject to the following modifications, namely:--
a. for the word "Tribunal" occurring in clause (b) of sub-section (1) of section 41, clause (a) of sub-section (1) of section 43 and section 44, the words "Company Law Board" had been substituted;
b. for the word "Tribunal" occurring in section 51 and in sections 60 to 64, the words "High Court" had been substituted;
c. for the words "Appellate Tribunal" occurring in sub-section (2) of section 72, the words "High Court" had been substituted.
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