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Union of India - Section

Section 171 in The Limited Liability Partnership (Winding up and Dissolution) Rules, 2012

171. Place and time of meeting.

- Every meeting shall be held at such place and time as the person convening the same considers most convenient for the majority of the creditors or partners or both. Different times or places or both may, if thought fit, be appointed for the meetings of creditors and the meetings of partners.