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[Cites 0, Cited by 0] [Section 35(10)] [Section 35] [Entire Act]

Union of India - Subsection

Section 35(10)(ii) in The Limited Liability Partnership Rules, 2009

(ii)Where the limited liability partnership fails to present the petition under clause (i) for confirmation of the compromise or arrangement as aforesaid, it shall be open to any creditor or partner as the case may be, with the leave of the Tribunal, to present the petition for confirmation and the limited liability partnership shall be liable for the costs thereof.