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[Cites 0, Cited by 0] [Section 138] [Entire Act]

Union of India - Subsection

Section 138(1) in The Limited Liability Partnership (Winding up and Dissolution) Rules, 2010

(1)The liquidator shall give not less than fourteen days notice of the date so fixed by advertisement in one issue of a daily newspaper in the English language and one issue of a daily newspaper in the regional language circulating in the State or Union territory concerned, as he considers suitable.