Section 297 in The Limited Liability Partnership (Winding up and Dissolution) Rules, 2012
297. Unclaimed distributable sums or undistributed assets under investment.
- For purposes of payment of unclaimed distributable sums and undistributed assets into the LLPs Liquidation Account, money invested or deposited at interest by the liquidator shall be deemed to be money in his hand, and when such money forms part of the unclaimed distributable sums or undistributed assets of the LLP, the liquidator shall realize the investment or withdraw the deposit and shall pay the proceeds into the LLPs Liquidation Account.
