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[Cites 0, Cited by 0] [Section 43(3)] [Section 43] [Entire Act]

Union of India - Subsection

Section 43(3)(a) in The Limited Liability Partnership (Winding up and Dissolution) Rules, 2010

(a)may summon meetings of the creditors or partners, whenever he thinks fit, for the purpose of ascertaining their wishes; and