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[Cites 0, Cited by 0] [Section 56(1)] [Section 56] [Entire Act]

Union of India - Subsection

Section 56(1)(ii) in The Limited Liability Partnership (Winding up and Dissolution) Rules, 2010

(ii)The accounts shall be audited by a Chartered Accountant, and for the purpose of the audit, the LLP Liquidator or liquidator shall furnish the auditor such vouchers and information as the auditor may require: