Section 41(1)(o) in The Limited Liability Partnership (Winding up and Dissolution) Rules, 2010

[Cites 0, Cited by 0] [Section 41(1)] [Section 41] [Entire Act]

Union of India - Subsection

Section 41(1)(o) in The Limited Liability Partnership (Winding up and Dissolution) Rules, 2010

(o)to carry out investigation into the affairs of the LLP relating to fraudulent conduct or business, misfeasance etc, either himself or by the Chartered Accountants appointed from the panel maintained by the Liquidator and submit report on such investigation to the Tribunal within one year from the date of the winding up order or within such extended time as may be granted by the Tribunal on an application by the Liquidator:

Legal Document View

Unlock Advanced Research with PRISMAI

Union of India - Subsection

Section 41(1)(o) in The Limited Liability Partnership (Winding up and Dissolution) Rules, 2010