Section 67 in The Limited Liability Partnership (Winding up and Dissolution) Rules, 2012
67. Filing with Registrar and filing Fee.
- A notice, document, form, resolution, order, etc. under these rules or notification issued under section 67 of the Act required to be filed with Registrar, shall be filed in electronic form along with the fee as specified in Annexure.Provided that in the case of winding up by the Tribunal, the Central Government may waive the fee, if it deems fit;Provided further that no fee shall be payable if any LLP under liquidation by the order of the Tribunal does not have funds and the liquidator submits a certificate to the effect that the LLP does not have any fund.
