Section 206 in The Limited Liability Partnership (Winding up and Dissolution) Rules, 2010
206. Liquidator to realize unrealized contribution etc.
- Notwithstanding any charge or encumbrance on the contribution, the Liquidator shall alone be entitled to recover from any partner, the obligation to contribute but not contributed or to realize the unrealized or outstanding contribution in respect of contracts for services to be performed or agreement to contribute or in any other event. Such recovery shall be deemed to be collection of the assets of the LLP free from charge.
