Section 275(2) in The Limited Liability Partnership (Winding up and Dissolution) Rules, 2012
(2)Save as aforesaid, Rules which from their nature and subject-matter, or by the headlines above the group in which they are contained of by their terms are made applicable only to proceedings in a winding-up by the Tribunal or only to such proceedings and to proceedings in a creditors voluntary winding up, shall not apply to proceedings in a voluntary winding up, or, as the case may be, in a members' voluntary winding up, whether any such voluntary winding up is or is not being continued under the supervision of the Tribunal.
