Section 244(1) in The Limited Liability Partnership (Winding up and Dissolution) Rules, 2012
(1)Every order by which the Liquidator is authorized to make a return to partners of the LLP, Shall, unless the Tribunal otherwise directs, contain or have appended thereto a list (which the Liquidator shall prepare) setting out in a tabular form the full names and addresses of the persons to whom the return is to be paid, and the amount of money payable to each person, and particulars of the transfers of economic interest (if any) which have been made or the variations in the list of partners which have arisen since the date of the settlement of the list of partners and such other information as may be necessary to enable the return to be made.
