Section 190 in The Limited Liability Partnership (Winding up and Dissolution) Rules, 2012
190. Minutes of proceedings.
(1)The chairman shall cause minutes of the proceedings at the meeting to be drawn up and fairly entered in the book and the minutes shall be signed by him or by the chairman of the next meeting.(2)A list of creditors and partners present at every meeting shall be made and kept as in Form No. 60.Proxies in Relation to Meetings in Winding-Up by Tribunal and to Meetings of Creditors in a Voluntary Winding-Up.
