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[Cites 0, Cited by 0] [Section 78(3)] [Section 78] [Entire Act]

Union of India - Subsection

Section 78(3)(g) in The Limited Liability Partnership (Winding up and Dissolution) Rules, 2010

(g)to have the right to collect from the Central Government or other officers, companies, LLPs and firms, or any other person such information as may be considered useful for the purpose of efficient discharge of the functions of the Tribunal under the Act and place the said information before the Tribunal. These rules shall apply to all Benches of the Tribunal situated all over India.