Section 212 in The Limited Liability Partnership (Winding up and Dissolution) Rules, 2012
212. Examination on commission or by interrogation.
- The Tribunal may, if it thinks fit, instead of issuing a summons to any person for his appearance before the Tribunal for examination, issue a commission to any person or authority authorized by the Tribunal within whose jurisdiction such person resides for the examination or make an order for his examination by interrogatories, as the Tribunal may think fit.
