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[Cites 0, Cited by 0] [Section 251] [Entire Act]

Union of India - Subsection

Section 251(7) in The Limited Liability Partnership (Winding up and Dissolution) Rules, 2012

(7)The Liquidator shall keep proper vouchers for all payments made or expenses incurred by him. The vouchers shall be serially numbered.Banking Account of the Liquidator