Section 251(2) in The Limited Liability Partnership (Winding up and Dissolution) Rules, 2010
(2)In maintaining the registers and books mentioned in sub-rule (1), the Liquidator shall follow the instructions contained in the respective forms prescribed for the said books and registers and with such variations as may be necessary for the purpose of maintaining in the computer system or in digital format. The Central Government may review the Registers and modify the same from time to time.
