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Limited Liability Partnership Act, 2008 Section 3 - Limited Liability Partnership to be body corporate 1. A limited liability partnership is a body corporate formed and incorporated under this Act and is a legal entity separate from that of its partners. 2. A limited liability partnership shall have perpetual succession. 3. Any change in the partners of a limited liability partnership shall not affect the existence, rights or liabilities of the limited liability partnership.    |
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