66. Business transactions of partner with limited liability partnership.—
A partner may lend
money to and transact other business with the limited liability partnership and has the same rights and
obligations with respect to the loan or other transactions as a person who is not a partner.
1. Subs. by Act 31 of 2021, s. 18, for sub-section
(4) (w.e.f. 1-4-2022).
2. Clause
(c) Omitted by Act 31 of 2016, s. 254 and the tenth Schedule (w.e.f. 15-11-2016).
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