51. Application for winding up of limited liability partnership.—
If any such limited liability
partnership is liable to be wound up under this Act or any other law for the time being in force, and it
appears to the Central Government from any such report under section 49 that it is expedient to do so by
reason of any such circumstances as are referred to in sub-clause
(i) or sub-clause (ii) of clause
(c) of
sub-section
(3) of section 43, the Central Government may, unless the limited liability partnership is
already being wound up by the Tribunal, cause to be presented to the Tribunal by any person authorised
by the Central Government in this behalf, a petition for the winding up of the limited liability partnership
on the ground that it is just and equitable that it should be wound up.
