FAQs on Investigation of Affairs of LLPs and Role of Government to check Unscrupulous LLPs etc.

  • 1

    What are the measures, which can be taken against an LLP, which has engaged in fraudulent activities?

  • 2

    What will be the role of Government in regulation of LLPs? How will the Act able to prevent ‘fly-by-night’ promoters or LLPs vanishing after incorporation?