Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 221] [Entire Act] Union of India - Subsection Section 221(2) in The Limited Liability Partnership (Winding up and Dissolution) Rules, 2012 (2)The shorthand note of the examination shall be transcribed and the transcript shall be read over to or by the person examined, and signed by him.
