Section 251(1)(v) in The Limited Liability Partnership (Winding up and Dissolution) Rules, 2012

[Cites 0, Cited by 0] [Section 251(1)] [Section 251] [Entire Act]

Union of India - Subsection

Section 251(1)(v) in The Limited Liability Partnership (Winding up and Dissolution) Rules, 2012

(v)A Record Book for each LLP in which shall be entered all minutes of proceedings and the resolutions passed at any meeting of the creditors or partners or of the Committee of Inspection, the substance of all orders passed by the Tribunal in the liquidation proceedings, and all such matters other than matters of account as may be necessary to furnish a correct view of the administration of the LLP's affairs; and

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Union of India - Subsection

Section 251(1)(v) in The Limited Liability Partnership (Winding up and Dissolution) Rules, 2012