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[Cites 0, Cited by 0] [Section 216] [Entire Act]

Union of India - Subsection

Section 216(3) in The Limited Liability Partnership (Winding up and Dissolution) Rules, 2012

(3)The Member may, if he thinks fit, either in the order for examination or by any subsequent order, give directions as to the specific matters on which such person is to be examined.