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[Cites 0, Cited by 0] [Section 256(2)] [Section 256] [Entire Act]

Union of India - Subsection

Section 256(2)(b) in The Limited Liability Partnership (Winding up and Dissolution) Rules, 2012

(b)where a winding up order is made and the official Liquidator acts as liquidator of a LLP,-
(i)upon the total assets, including unrealized or unrecovered contribution, interest on investments and rents from properties, realised or brought to credit by the Liquidator, after deducting sums on which fees are chargeable under clause (c) below and the amount spent out of the money received in carrying on the business of the LLP, upon each year's collections.