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[Cites 0, Cited by 0] [Section 256(2)] [Section 256] [Entire Act]

Union of India - Subsection

Section 256(2)(a) in The Limited Liability Partnership (Winding up and Dissolution) Rules, 2012

(a)where the Official Liquidator acts as a Provisional Liquidator only, such fee as the Tribunal may consider reasonable, to be paid out of the assets of the LLP or by the petitioner as the Tribunal may direct, in respect of the services of the Liquidator as Provisional Liquidator;