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[Cites 0, Cited by 0] [Section 31] [Entire Act]

Union of India - Subsection

Section 31(1) in The Limited Liability Partnership (Winding up and Dissolution) Rules, 2010

(1)Where the Tribunal makes an order for the winding up of a LLP, it shall, within a period not exceeding fifteen days from the date of passing of the order, cause intimation there of to be sent to the Liquidator and the Registrar in Form No. 12.