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[Cites 0, Cited by 0] [Section 170] [Entire Act]

Union of India - Subsection

Section 170(3) in The Limited Liability Partnership (Winding up and Dissolution) Rules, 2012

(3)In the case of meetings to fill vacancy in office of LLP liquidator, the continuing LLP liquidator, or if there is no continuing LLP liquidator, as the case may be, any creditor may summon the meeting.