Section 89 in The Limited Liability Partnership (Winding up and Dissolution) Rules, 2012
89. Service of petition.
- Every petition shall be served on the respondent, if any, named in the petition and on such other persons as the Act or these rules may require or as the Member or the Registrar of Tribunal may direct and unless otherwise ordered, a copy of the petition shall be served along with the notice of the petition.
