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[Cites 0, Cited by 0] [Section 51(1)] [Section 51] [Entire Act]

Union of India - Subsection

Section 51(1)(b) in The Limited Liability Partnership (Winding up and Dissolution) Rules, 2010

(b)with the sanction of a resolution by three-fourths of total number of partners of the LLP and prior approval of the Tribunal, in the case of a voluntary winding up,-
(i)pay any class of creditors in full;
(ii)make any compromise or arrangement with creditors or persons claiming to be creditors, or having or alleging themselves to have any claim, present or future, Certain or contingent, against the LLP, or whereby the LLP may be rendered liable; or
(iii)compromise any money due from partners including outstanding, unrealized or unrecovered contribution, debt, and liability capable of resulting in a debt, and any claim, present or future, certain or contingent, ascertained or sounding only in damages, subsisting or alleged to subsist between the LLP and a partner or alleged partner or other debtor or person apprehending liability to the LLP, and all questions in any way relating to or affecting the assets or liabilities or the winding up of the LLP, on such terms as may be agreed, and take any security for the discharge of any such debt, liability or claim, and give a complete discharge in respect thereof.