Section 19(1) in The Limited Liability Partnership (Winding up and Dissolution) Rules, 2010
(1)As soon as the affairs of a LLP are fully wound up, the LLP Liquidator shall prepare a report stating the manner in which the winding up has been conducted and property has been disposed off, final winding up accounts and explanations, in the Form No. 9, showing, that the property and assets of the LLP have been disposed of and its debts fully discharged or discharged to the satisfaction of the creditors and thereafter seek approval of the partners or the creditors of the LLP, as the case may be, on the said report and the final winding up accounts and explanation in the meeting of partners or creditors:Provided that no such meeting of creditors is required, if creditors are paid their dues in the manner provided in rule 8:Provided further that approval under this rule may be sought by circulation of relevant resolution in physical form or electronic form:Provided further that in case of circulation, if any clarification or further information or supplementary information is required by the partners or the creditors, the same shall be sought by them within thirty days of the date of such circulation and such further or supplementary information shall be provided by the LLP Liquidator within thirty days of receipt of such request.
