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[Cites 0, Cited by 0] [Section 37] [Entire Act]

Union of India - Subsection

Section 37(6) in The Limited Liability Partnership Rules, 2009

(6)Nothing in this rule shall affect the power of the Tribunal to wind up a limited liability partnership the name of which has been struck off the register.Explanation .-In computing the period of 30 days from the date of order, the requisite time for obtaining a certified copy of order shall be excluded.