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[Cites 0, Cited by 0] [Section 107] [Entire Act]

Union of India - Subsection

Section 107(5) in The Limited Liability Partnership (Winding up and Dissolution) Rules, 2012

(5)Where a member makes an order substituting a creditor or partner as petitioner in winding up petition, such petitioner shall pay an additional fee equivalent to the half of the amount of the original fee paid in the original petition.