Section 169 in The Limited Liability Partnership (Winding up and Dissolution) Rules, 2012
169. Application of rules to meetings.
- Except where and so far as the nature of the subject matter or the context may otherwise require, the procedures as to meetings as hereinafter set out shall apply to 'Tribunal meetings', 'Liquidator's meetings' of creditors or partners and 'voluntary liquidation meetings', provided that in the case of 'Tribunal meetings', the rules shall apply only subject to any directions given by the Tribunal.
