Section 23(4) in The Limited Liability Partnership (Winding up and Dissolution) Rules, 2012
(4)Where an order staying the proceedings in the winding up is made under this rule, a copy of such order shall be filled by the LLP in Form No. 11, with the Registrar, within thirty days of such order.Explanation.- In computing the period of thirty days from the date of the order, the requisite time for obtaining a certified copy of the order shall be excluded.
