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[Cites 0, Cited by 0] [Section 153] [Entire Act]

Union of India - Subsection

Section 153(1) in The Limited Liability Partnership (Winding up and Dissolution) Rules, 2010

(1)The liquidator shall, upon receiving notice of the appeal against a decision rejecting a proof wholly or in part, under rule 151, file with the Registrar of Tribunal such proof with the order containing the grounds of rejection.