Section 35(10)(iii) in The Limited Liability Partnership Rules, 2009

[Cites 0, Cited by 0] [Section 35(10)] [Section 35] [Entire Act]

Union of India - Subsection

Section 35(10)(iii) in The Limited Liability Partnership Rules, 2009

(iii)Where no petition for confirmation of the compromise or arrangement is presented to, or where the compromise or arrangement has not been approved by the requisite majority under sub-section (2) of section 60 and consequently no petition for confirmation could be presented, the report of the chairman as to the result of the meeting made under sub-rule (9) shall be placed for consideration before the Tribunal for such orders as may be necessary.

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Union of India - Subsection

Section 35(10)(iii) in The Limited Liability Partnership Rules, 2009