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Union of India - Section

Section 220 in The Limited Liability Partnership (Winding up and Dissolution) Rules, 2012

220. Notes of Examination.

- The notes of every public examination shall, after being signed, form part of the records of winding up and the Liquidator, the person examined and any creditor or partner of the LLP, shall be entitled to obtain a copy thereof from the Tribunal on payment of the prescribed charges.