Section 56(3) in The Limited Liability Partnership (Winding up and Dissolution) Rules, 2010
(3)Any person stating himself in writing to be a creditor or partner of the LLP shall be entitled, by himself or by his agent, at all reasonable times, on payment of the fee specified in Annexure, to inspect the statement referred to in sub-rule (1), and to receive a copy thereof or an extract therefrom.
