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[Cites 0, Cited by 0] [Section 299] [Entire Act]

Union of India - Subsection

Section 299(2) in The Limited Liability Partnership (Winding up and Dissolution) Rules, 2012

(2)Save as otherwise ordered by the Tribunal no payments in respect of bills of professionals, advocates, experts etc. shall be allowed out of the assets of the LLP unless the appointment is made in accordance with the rule and the fees payable is approved by the Tribunal;