Ministry Of Corporate Affairs - Merger and Winding-up of LLPs

FAQs on Merger and Winding-up of LLPs

1
Whether two LLPs would be allowed to merge?

Provisions of section 60 to 62 of the Act provide for the manner in which compromises or arrangements including mergers and amalgamations involving LLPs shall be allowed.
2
What is the date of implementation of these Guidelines?

It is proposed to provide the provisions and procedures required to be complied with when the affairs of an LLP are to be wound-up and dissolved, by enabling the Central Government to make rules under the LLP Act, 2008.