Section 124(1) in The Limited Liability Partnership (Winding up and Dissolution) Rules, 2012
(1)The Liquidator may, if required, apply to the Tribunal for an order directing any person, who, in his opinion, is liable to furnish a statement of affairs under rule 28, to prepare and submit such a statement or concur in making the same and notice of the application shall be served on the person against whom the order is sought.
