Section 205 in The Limited Liability Partnership (Winding up and Dissolution) Rules, 2010
205. LLP's property to be surrendered to Liquidator on requisition.
- Any partner for the time being on the list of partners, trustee, receiver, banker or agent or officer of a LLP which is being wound-up under order of the Tribunal, shall on notice from the Liquidator and within such time as he shall by notice require, pay, deliver, convey, surrender or transfer to or into the hands of the Liquidator any money; property or documents, books or papers which happen to be in his hands for the time being and to which the LLP is prima facie entitled. Where the person required to do so fails to comply with the notice, the Liquidator may apply to the Tribunal for appropriate orders. The notice shall be in Form No. 62.Monies due from partners in a winding up by the tribunal including outstanding contribution, etc.
