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Union of India - Section

Section 301 in The Limited Liability Partnership (Winding up and Dissolution) Rules, 2012

301. Appeal from Order of Tribunal to National Company Law Appellate Tribunal.

- Any aggrieved person may prefer an appeal against the order or decision of the Tribunal to the National Company Law Appellate Tribunal within a period of forty-five days from the date on which the copy of the order is delivered in such manner as may be provided by that Appellate Tribunal.No.1[See rule 5]
1. LLPIN|
2. Name of the Limited Liability Partnership|
3. Full address of the registered office of the Limited Liability Partnership
Line 1|
Line 2|
City| District|
State| PIN Code|
Country| |
4. Date of Passing resolution|
5. Number of Partners|
6. Three-fourths majority of partners consented for voluntary winding up - Yes|
List of attachments
| (1) Copy of the resolution(2) Copy of the authority(3) Optional attachment.
VerificationTo the best of our knowledge and belief, the information given in this form and its attachments is correct and complete.I have gone through the provisions of the Limited Liability Partnership Act, 2008, and the rules framed there under.I have been authorized to sign and submit this application.
To be digitally signed by designated partner|
DPINDated:Place:Form no. 2[See rules 7 and 276]Voluntary Winding-upDeclaration of solvency, embodying a statement of assets and liabilities and valuation reportName of LLP .................. LLPIN: ................... Presented by: ...............Declaration of SolvencyWe, ...................................... all the / majority of the designated partners of............. do solemnly affirm and declare that we have made a full enquiry into the affairs of this LLP, and that having done so, we have formed the opinion that this LLP has no debts/ will be able to pay its debts in full from the proceeds of assets sold in voluntary winding up, within a period of .... months from the commencement of the winding-up, and we append a statement of the LLP's assets and liabilities as at..........., being the latest practicable date before the making of this declaration. And we make this solemn declaration believing the same to be true.Solemnly affirmed and declared at.............. the ........ day of........ 20 ....., before me.SignaturesCommissioner for Oaths or Notary Public.Statement as at .......... 20 ...., showing assets at book value and as per valuer report and liabilities.A. Assets Book Value Value as per valuation report