Section 35(14)(b) in The Limited Liability Partnership Rules, 2009

[Cites 0, Cited by 0] [Section 35(14)] [Section 35] [Entire Act]

Union of India - Subsection

Section 35(14)(b) in The Limited Liability Partnership Rules, 2009

(b)where the Tribunal admits the application, it may make an order to that effect and make provisions in such order, for all or any of the following matters:-

(i)holding of meetings of the creditors for approval of scheme proposed for revival and rehabilitation of LLP;

(ii)procedure to be followed by the LLP Administrator proposed in the scheme in connection with holding of the meeting including the appointment of chairman for such meeting;

(iii)any other direction(s) or order(s) as may be considered necessary.

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Union of India - Subsection

Section 35(14)(b) in The Limited Liability Partnership Rules, 2009