Section 24 in The Limited Liability Partnership (Winding up and Dissolution) Rules, 2010
24. Costs of voluntary winding up.
- All costs, charges and expenses properly incurred in the winding up, including the fee of the LLP Liquidator, shall, subject to the rights of secured creditors, if any, and workmen, be payable out of the assets of the LLP in priority to all other claims.
