Section 273 in The Limited Liability Partnership (Winding up and Dissolution) Rules, 2010
273. Apportionment of expenses of common staff where official Liquidator acts as Liquidator.
- Where any staff is employed to attend to the work of more than one liquidation, or any establishment or other charges are incurred for more than one liquidation, the expenses incurred on such staff and the common establishment and other charges, shall be apportioned by the Liquidator between the several liquidations concerned in such proportions as he may think fit, subject to the directions of the Member, if any.
