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[Cites 0, Cited by 0] [Section 41(1)] [Section 41] [Entire Act]

Union of India - Subsection

Section 41(1)(n) in The Limited Liability Partnership (Winding up and Dissolution) Rules, 2012

(n)to apply to the Tribunal for an order directing any person who, in his opinion, is competent to furnish a statement of the affairs under rule 28 and such person shall be served a notice by the liquidator to submit and verify the statement of affairs by the LLP;