Section 277 in The Limited Liability Partnership (Winding up and Dissolution) Rules, 2012
277. Statement to be laid before meeting of creditors.
- The statement of the assets and liabilities of the LLP to be laid before a meeting of creditors by a liquidator in a voluntary winding-up shall be in Form No. 4 with such variations, as may be necessary.LLP Liquidator in Voluntary Winding-Up
