Section 6(2) in The Limited Liability Partnership (Winding up and Dissolution) Rules, 2010
(2)The provisions of sub-rule (3) of rule 28 shall, so far as may be, apply to the voluntary winding up as they apply to the winding up by the Tribunal except that the reference to -(a)the Tribunal shall be omitted;(b)the liquidator or the Provisional Liquidator shall be construed as reference to the LLP liquidator, and(c)the "relevant date" shall be construed as reference to the date of commencement of the voluntary winding up.
