Section 193 in The Limited Liability Partnership (Winding up and Dissolution) Rules, 2012
193. Proxies to Liquidator or Chairman.
- A creditor or partner in a winding up by the Tribunal may appoint the Liquidator, and in a voluntary winding up, the LLP liquidator, or if there is no LLP liquidator, some person under his official control to act as his general or special proxy.
