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Union of India - Section

Section 262 in The Limited Liability Partnership (Winding up and Dissolution) Rules, 2010

262. Refund of Income-tax.

- The Liquidator shall claim such refunds of income-tax as may be due in respect of any distributable sums or interest received on the securities or investments and credit the same when realised to the appropriate account.Filing, Audit and Inspection of the Liquidator's Account