Section 239 in The Limited Liability Partnership (Winding up and Dissolution) Rules, 2012
239. Expenses of sale.
- Where property forming part of a LLP's assets is sold by the Liquidator through an auctioneer or other agent, the gross proceeds of the sale shall, unless, the Tribunal otherwise orders, be paid over to the Liquidator by such auctioneer or agent and the charges and expenses connected with the sale shall afterwards be paid to such auctioneer or agent in accordance with the scales, if any, fixed by the Tribunal or as approved by the Tribunal.Distributable Sum and Returns of Assets in a Winding Up by Tribunal
