Section 60(2) in The Limited Liability Partnership (Winding up and Dissolution) Rules, 2012
(2)If the amounts which have been transferred to the "Distributable Sum Account of M/s _____________LLP (in liquidation)" or "Distributable Asset Account of M/s _________________LLP (in liquidation)" but have not been paid or claimed within six months from the date of transfer of such amount, the Liquidator or LLP Liquidator shall, within seven days from the date of expiry of the said period of six months, transfer the said amount into the Public Account of India in a separate account to be known as the "LLP Liquidation Account".
