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[Cites 0, Cited by 0] [Section 172] [Entire Act]

Union of India - Subsection

Section 172(2) in The Limited Liability Partnership (Winding up and Dissolution) Rules, 2012

(2)It shall be the duty of every officer who, receives notice of such meeting to attend if so required by the Liquidator, and if any such officer fails to attend the Liquidator may report such failure to the Tribunal. Such notice shall be in Form No. 56.