Section 35(13)(b) in The Limited Liability Partnership Rules, 2009

[Cites 0, Cited by 0] [Section 35(13)] [Section 35] [Entire Act]

Union of India - Subsection

Section 35(13)(b) in The Limited Liability Partnership Rules, 2009

(b)particulars and documents relevant to the scheme including commitments whether financial or otherwise expected from various parties or, proposed restructuring or rescheduling of the debts, or any undertaking or understanding, in case from bank or financial institution through a letter or in any other case through an affidavit of concerned party or parties, or in any other form as may be directed by the Tribunal; and

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Union of India - Subsection

Section 35(13)(b) in The Limited Liability Partnership Rules, 2009