Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 61] [Entire Act] Union of India - Subsection Section 61(2) in The Limited Liability Partnership (Winding up and Dissolution) Rules, 2010 (2)for the purpose of ascertaining the wishes of creditors, regard shall be had to the value of each creditor's debt.
