Section 35(3)(a) in The Limited Liability Partnership Rules, 2009

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Union of India - Subsection

Section 35(3)(a) in The Limited Liability Partnership Rules, 2009

(a)Upon the hearing of the summons or any adjourned hearing thereof, the Tribunal shall, by order, unless it thinks fit for any reason to dismiss the summons, give such directions as it may think necessary in respect of the following matters:

(i)determining the creditors and/or of partners whose meeting or meetings have to be held for considering the proposed compromise or arrangement;

(ii)fixing the time and place of such meeting or meetings;

(iii)appointing a chairman for the meeting or chairman for the meetings to be held;

(iv)fixing the quorum and the procedure to be followed at the meeting or meetings, including voting by proxy;

(v)determining the values of the creditors and/or the partners, as the case may be, whose meetings have to be held;

(vi)notice to be given of the meeting or meetings and the advertisement, if any, of such notice;

(vii)the time within which the chairman of the meeting is to report to the Tribunal the result of the meeting; and

(viii)such other matters as the Tribunal may deem necessary.

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Union of India - Subsection

Section 35(3)(a) in The Limited Liability Partnership Rules, 2009