Section 288 in The Limited Liability Partnership (Winding up and Dissolution) Rules, 2010
288. Investment of surplus funds.
(1)All such moneys for the time being standing to the credit of the liquidation account as is not immediately required for the purposes of the winding up, shall be invested by the LLP liquidator in Government securities or in interest bearing deposits in a Scheduled Bank.(2)Rules 258 to 262 of these rules relating to investment shall apply mutatis mutandis to investments made by the LLP liquidator.
