Section 172(3) in The Limited Liability Partnership (Winding up and Dissolution) Rules, 2012
(3)The Liquidator, if he thinks fit, may, instead of requiring any of the officer of the LLP to attend the meeting under sub-rule (1), require such officer to answer any interrogatories or to furnish in writing any information that he may require for purposes of such meeting, and if such offICer fails to answer the interrogatories or furnish such information, he shall report such failure to the Tribunal.
