Section 255(2) in The Limited Liability Partnership (Winding up and Dissolution) Rules, 2012
(2)There shall be a separate account in respect of each declaration of distributable sum and all payments of distributable sum shall be made from the said Liquidator's distributable sum account and any unpaid balance in the account shall be transferred back to the Liquidator's account in the Reserve Bank of India or designated bank before being paid into the LLPs liquidation account as unclaimed distributable sums.
