Section 116 in The Limited Liability Partnership (Winding up and Dissolution) Rules, 2012
116. Order to be sent to Liquidator and form of order.
(1)The order for winding-up shall be drawn up by the Registrar of Tribunal forthwith, and after it is signed and sealed, two certified copies thereof duly sealed shall be sent to the Liquidator. The order shall be in Form No. 33 with such variations as may be necessary.(2)Except where the LLP is the petitioner, the Liquidator shall cause a sealed copy of the order to be served upon the LLP by prepaid registered post or by empanelled courier agency addressed at its registered office (if any), or, if there is no registered office, at its principal or last known principal place of business, or upon such other person or persons or in such manner as the Tribunal may direct.
