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[Cites 0, Cited by 0] [Section 56] [Entire Act]

Union of India - Subsection

Section 56(4) in The Limited Liability Partnership (Winding up and Dissolution) Rules, 2012

(4)Any person fraudulently stating himself to be a creditor or partner under sub-rule (3) shall be deemed guilty of an offence under section 182 of the Indian Panel Code, and shall, on the application of the LLP Liquidator, be punishable accordingly.