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[Cites 0, Cited by 0] [Section 256(2)] [Section 256] [Entire Act]

Union of India - Subsection

Section 256(2)(h) in The Limited Liability Partnership (Winding up and Dissolution) Rules, 2010

(h)where the Tribunal has sanctioned the reconstruction of the LLP under liquidation or a scheme of arrangement of its affairs, or where for any reason the Tribunal is of the opinion that the fees prescribed above would be insufficient. Such fee may be made as the Tribunal thinks fit.