Limited Liability Partnership Act, 2008

Section 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;

c.      if the limited liability partnership is unable to pay its debts;

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.