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

Union of India - Subsection

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

(g)where the Tribunal appoints any persons who are already liquidators in a winding-up to be additional liquidators in a winding-up of the LLP by the Tribunal, subject to the control of the official Liquidator, such fee as may be fixed by the Tribunal after taking into consideration the remuneration payable to such additional liquidators;