Section 129 in The Limited Liability Partnership (Winding up and Dissolution) Rules, 2010
129. Duty of person making or concurring in statement.
- After the statement of affairs of the LLP has been submitted to the Liquidator, it shall be the duty of every person who has made or concurred in making it, if, and when required, to attend on the Liquidator and answer all such questions as may be put to him, and give all such further information as may be required of him by the Liquidator in relation to the statement of affairs.
