Section 35(12)(a) in The Limited Liability Partnership Rules, 2009

[Cites 0, Cited by 0] [Section 35(12)] [Section 35] [Entire Act]

Union of India - Subsection

Section 35(12)(a) in The Limited Liability Partnership Rules, 2009

(a)where on a demand by the creditors of the LLP representing fifty per cent or more of its outstanding amount of debt the LLP has failed to pay the debt, within thirty days of the service of the notice of demand or to secure or compound it to the reasonable satisfaction of the creditors; or

Legal Document View

Unlock Advanced Research with PRISMAI

Union of India - Subsection

Section 35(12)(a) in The Limited Liability Partnership Rules, 2009