Section 60(1) in The Limited Liability Partnership Act, 2008
(1)Where a compromise or arrangement is proposed-(a)between a limited liability partnership and its creditors; or(b)between a limited liability partnership and its partners, the Tribunal may, on the application of the limited liability partnership or of any creditor or partner of the limited liability partnership, or, in the case of a limited liability partnership which is being wound up, of the liquidator, order a meeting of the creditors or of the partners, as the case may be, to be called, held and conducted in such manner as may be prescribed or as the Tribunal directs.
