Section 243 in The Limited Liability Partnership (Winding up and Dissolution) Rules, 2012
243. Transmission of distributable sums by post.
- Distributable sum may, at the request and risks of the persons to whom they are payable, be transmitted to him by registered post or any other mode as approved by the Tribunal, by, cheques or Demand Drafts or any other manner as may be appropriate or as approved by the Tribunal within forty five days from the date of filing the list of, creditors before the Tribunal.
