Section 274(1) in The Limited Liability Partnership (Winding up and Dissolution) Rules, 2012
(1)The Central Government may at any time require any liquidator of an LLP which is being wound-up by the Tribunal to answer any inquiry in relation to any winding up in which he is engaged, and may, if the Central Government thinks fit, apply to the Tribunal to examine him or any other person on oath concerning the winding up.
