Section 209 in The Limited Liability Partnership (Winding up and Dissolution) Rules, 2010
209. Other moneys due by partners.
- When any money is due to the LLP from a partner or from the estate of the person whom he represents, other than moneys due on demands made subsequent to the winding-up on unrealized, unrecovered or outstanding contribution, the Liquidator may make an application to the Tribunal supported by an affidavit for an order against such partner for the payment of such moneys. Notice of the application shall be given to such partner by registered post or through empanelled courier agency not less than fourteen days prior to the date fixed for the hearing of the application.Examination of person suspected of having property of LLP etc and examination of partners, designated partners, officers etc in connection with the fraud etc.
