Section 250 in The Limited Liability Partnership (Winding up and Dissolution) Rules, 2012
250. Application to declare dissolution void.
- An application shall be made upon notice to the Central Government and the Registrar. Where the Tribunal declares the dissolution to have been void, the applicant shall file a certified copy of the order with the Registrar not later than thirty days from the date of the order.Explanation:- In computing the period of thirty days from the date of the order, the requisite time for obtaining a certified copy of the order shall be excluded.Registers and Books of Account of the Liquidator
