Section 211 in The Limited Liability Partnership (Winding up and Dissolution) Rules, 2012
211. Directions at hearing of summons.
- Upon the hearing of the summons the Member may, if satisfied that there are grounds for making the order, make an order directing the issue of a summons against the person named in the order for his examination and/or for the production of documents. Unless the Member otherwise directs, the examination of such person shall be held in Chambers. The order shall be in Form No. 68.
