Section 123 in The Limited Liability Partnership (Winding up and Dissolution) Rules, 2010
123. Notice to submit statement.
- A notice by the Liquidator requiring any of the persons mentioned in rule 28 to submit and verify a statement of affairs of the LLP shall be in Form No. 35 and may be served by the Liquidator forthwith after the order for winding up or the order appointing the Liquidator as Provisional Liquidator is made.
