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[Cites 0, Cited by 0] [Section 155] [Entire Act]

Union of India - Subsection

Section 155(2) in The Limited Liability Partnership (Winding up and Dissolution) Rules, 2012

(2)The proofs, with the memorandum of admission or rejection of the same in whole or in part, as the case may be, endorsed thereon, shall be filed in Tribunal along with the certificate.