Section 46 in The Limited Liability Partnership (Winding up and Dissolution) Rules, 2010
46. Payment of debts due by partner.
(1)The Tribunal may, at any time after passing of a winding up order, pass an order requiring any partner for the time being on the list of partners to pay, in the manner directed by the order, any money due to the LLP including outstanding or unrealized or unrecovered contribution, from him or from the estate of the person whom he represents.
