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[Cites 0, Cited by 0] [Section 8] [Entire Act]

Union of India - Subsection

Section 8(2) in The Limited Liability Partnership (Winding up and Dissolution) Rules, 2012

(2)The creditors shall give to the LLP their opinion in respect of voluntary winding up proposed by the LLP or acceptance of offer made under sub-rule (1) within thirty days of receipt of declaration under sub-rule (1) of rule 7.