Section 117 in The Limited Liability Partnership (Winding up and Dissolution) Rules, 2012
117. Summons for directions to be taken out by the Liquidator.
(1)On receipt of the winding up order, liquidator shall make out a report for direction with regard to the performance by the liquidator of all or any of the duties under rule 41 or any other matter requiring directions of the Tribunal.(2)The Tribunal after hearing the liquidator may give such directions as it thinks fit in regard to various matters including fixing the time-limits before which the various matters shall be completed by the liquidator subject to time-limits specified under these rules.
