Section 189 in The Limited Liability Partnership (Winding up and Dissolution) Rules, 2010
189. Report of Tribunal meetings.
- Where a meeting is summoned under the direction of the Tribunal, the Chairman shall, within the time fixed by the Tribunal, or if no time is fixed, within seven days of the conclusion of the meeting, report the result thereof to the Tribunal. Such report shall be in Form No. 59.
