Section 167 in The Limited Liability Partnership (Winding up and Dissolution) Rules, 2010
167. Liquidator not to be personally liable for costs.
- The Liquidator shall not in any case be personally liable to pay any costs of, or in relation to, an application to set aside or vary his act or decision settling the name of a person on the list of partners of a LLP.Meetings of Creditors or Partners in a Winding up by Tribunal and of Creditors in a Voluntary Winding Up
