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[Cites 0, Cited by 0] [Section 251] [Entire Act]

Union of India - Subsection

Section 251(4) in The Limited Liability Partnership (Winding up and Dissolution) Rules, 2010

(4)Where the accounts of the LLP are incomplete, the Liquidator shall, with all convenient speed, as soon as the order for winding up is made, have them completed and brought up-to date and audited by the partners and officers of the LLP in liquidation.