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Limited Liability Partnership Act, 2008 Section 72 - Jurisdiction of Tribunal and Appellate Tribunal 1. The Tribunal shall exercise such powers and perform such functions as are, or may be, conferred on it by or under this Act or any other law for the time being in force. 2. Any person aggrieved by an order or decision of Tribunal may prefer an appeal to the Appellate Tribunal and the provisions of sections 10FQ, 10FZA, 10G, 10GD, 10GE and 10GF of the Companies Act, 1956(1 of 1956) shall be applicable in respect of such appeal.    |
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