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[Cites 0, Cited by 0] [Section 43(3)] [Section 43] [Entire Act]

Union of India - Subsection

Section 43(3)(b) in The Limited Liability Partnership (Winding up and Dissolution) Rules, 2012

(b)shall summon such meetings at such times, as the creditors or partners, as the case may be, may, by resolution, direct, or whenever requested in writing to do so by not less than one-tenth in value of the creditors or partners, as the case may be.