Limited Liability Partnership Act, 2008
Section 59 -
Foreign limited liability partnership
The Central
Government may make rules for provisions in relation to establishment of place
of business by foreign limited liability partnerships within India and carrying
on their business therein by applying or incorporating, with such
modifications, as appear appropriate, the provisions of the Companies Act,
1956(1 of 1956) or such regulatory mechanism with such composition as may be
prescribed.