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Union of India - Section

Section 53 in The Limited Liability Partnership (Winding up and Dissolution) Rules, 2012

53. Books and papers of LLP to be evidence.

- Where a LLP is being wound up, all books and papers of the LLP, LLP Liquidator and liquidator shall, as between the partners of the LLP, be prima facie evidence of the truth of all matters purporting to be recorded therein.