Section 35(3) in The Limited Liability Partnership (Winding up and Dissolution) Rules, 2010
(3)Where a report is received from the Liquidator that a fraud has been committed in respect of the LLP, the Tribunal shall, without prejudice to the process of winding up, order for investigation under section 43, and on consideration of the report of such, investigation, it may pass order and give such directions as it may think appropriate.
