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[Cites 0, Cited by 0] [Section 300] [Entire Act]

Union of India - Subsection

Section 300(2) in The Limited Liability Partnership (Winding up and Dissolution) Rules, 2012

(2)Save as otherwise provided in the rules, every partner and every creditor whose claim proof has been admitted, shall be entitled, on payment of the specified charges, at all reasonable time to inspect the file of proceedings and to be furnished with copies and extracts from any document therein.