64. Circumstances in which limited liability partnership may be wound up by Tribunal.—
A
limited liability partnership may be wound up by the Tribunal,—
(a) if the limited liability partnership decides that limited liability partnership be wound up by the
Tribunal;
(b) if, for a period of more than six months, the number of partners of the limited liability
partnership is reduced below two;
2
* * * * *
(d) if the limited liability partnership has acted against the interests of the sovereignty and
integrity of India, the security of the State or public order;
(e) if the limited liability partnership has made a default in filing with the Registrar the Statement
of Account and Solvency or annual return for any five consecutive financial years; or
(f) if the Tribunal is of the opinion that it is just and equitable that the limited liability partnership
be wound up.
