Section 35(15)(c) in The Limited Liability Partnership Rules, 2009

[Cites 0, Cited by 0] [Section 35(15)] [Section 35] [Entire Act]

Union of India - Subsection

Section 35(15)(c) in The Limited Liability Partnership Rules, 2009

(c)sanction the arrangement for revival and rehabilitation of LLP as approved by such creditors with such modifications as may be considered necessary by the Tribunal, and make orders for continuation of the LLP Administrator or appointment of a new LLP Administrator:

Legal Document View

Unlock Advanced Research with PRISMAI

Union of India - Subsection

Section 35(15)(c) in The Limited Liability Partnership Rules, 2009