Section 44 in The Limited Liability Partnership (Winding up and Dissolution) Rules, 2010
44. Books to be kept by Liquidator.
(1)The Liquidator shall keep proper books in a manner specified in Part VI in which he shall cause entries or minutes to be made of proceedings at meetings.(2)Any creditor or partner may, subject to the control of the Tribunal, inspect any such books, personally or through his agent.
