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[Cites 0, Cited by 0] [Section 288] [Entire Act]

Union of India - Subsection

Section 288(1) in The Limited Liability Partnership (Winding up and Dissolution) Rules, 2010

(1)All such moneys for the time being standing to the credit of the liquidation account as is not immediately required for the purposes of the winding up, shall be invested by the LLP liquidator in Government securities or in interest bearing deposits in a Scheduled Bank.