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Union of India - Section
Section 28 in The Limited Liability Partnership Rules, 2009
28.
For the purposes of clause (a) of sub-section (3) of section 43, an application by the partners to investigate into the affairs of the limited liability partnership, shall be made, along with such security, for an amount calculated on the following scale but not exceeding twenty five lakh rupees, for payment of costs of the investigation:| Turnover (Rs) | Amount of Security |
| [as stated in the Statement of Account of Solvency for the immediately preceding financial year] | |
| (i)Upto 1 Crore | 2 Lakh |
| (ii)1 Crore or more but less than 5 crore | 5 Lakh |
| (iii)5 Crore or more but less than 10 crore | 10 Lakh |
| (iv)10 Crore or more | 25 Lakh |