Section 10(1) in The Limited Liability Partnership (Winding up and Dissolution) Rules, 2010
(1)The LLP shall within thirty days of-(a)passing of resolution of voluntary winding up under rule 5, where LLP has no creditors, or(b)filing of notice intimating the decision of winding up pursuant to sub-rule (4) of rule 8, where it has creditors,with the consent of majority of partners through resolution, appoint a voluntary Liquidator as LLP Liquidator for the purpose of winding up its affairs and fix the remuneration to be paid to the LLP Liquidator.
