Section 5 in The Limited Liability Partnership (Winding up and Dissolution) Rules, 2012
5. Circumstances in which LLP may be wound up voluntarily.
(1)Any LLP may be wound up voluntarily if the LLP passes a resolution to wind up the LLP with approval of at least three-fourths of the total number of its partners:Provided that where the LLP has creditors, whether secured or unsecured, the winding up shall not take place unless approval of such creditors takes place in pursuance of rule 7.(2)A copy of the resolution shall be filed with the Registrar within thirty days of passing of such resolution in Form No. 1.
