Section 126 in The Limited Liability Partnership (Winding up and Dissolution) Rules, 2010
126. Form of the statement.
(1)The statement as to the affairs of the LLP to be submitted under rule 28 shall be in Form No. 37 and shall be made out in duplicate, one copy of which shall be verified by affidavit.(2)An affidavit of concurrence in the statement of affairs shall be in Form No. 28.(3)The Liquidator shall cause the verified statement of affairs and the affidavit of concurrence, if any, to be filed in the Tribunal forthwith on submission and completion of the statement of affairs and shall retain the duplicate thereof for his records.
