Section 60(1) in The Limited Liability Partnership (Winding up and Dissolution) Rules, 2012
(1)If the Liquidator or LLP Liquidator has in its hands or under his control any money representing -(a)any money representing distributable sum payable to any creditor or creditors, he shall transfer, within five days of such money being due, in a separate special bank account known as the "Distributable Sum Account of M/s. _________________LLP (in liquidation)".(b)any money representing assets refundable to any partner or partners, he shall transfer, within five days of such money being due, in a separate special bank account known as the "Distributable Asset Account of M/s ______________________LLP (in liquidation)".
