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[Cites 0, Cited by 0] [Section 35(15)] [Section 35] [Entire Act]

Union of India - Subsection

Section 35(15)(i) in The Limited Liability Partnership Rules, 2009

(i)On consideration of the report of the LLP Administrator under clause (c) of sub-rule (14), and other materials available, if the Tribunal is satisfied that the creditors representing three-fourths in value of the amount outstanding against that LLP have, with or without modification of the scheme, resolved that it is not possible to revive and rehabilitate the LLP, the Tribunal may, within 60 days of the receipt of such report, order-