Section 103 in The Limited Liability Partnership (Winding up and Dissolution) Rules, 2010
103. Petition by a contingent or prospective creditor.
- A petition for the winding-up of a LLP presented by a contingent or prospective creditor shall be accompanied by an application for the leave of the Tribunal for the admission of the petition and no advertisement of such petition shall be made unless the leave has been granted, or, where the leave has been granted subject to any conditions precedent to the admission of the petition, unless such conditions have been satisfied.
